Section 17(4) in Sikkim Co-Operative Societies Act, 1978
(4)Notwithstanding anything contained in this Act or any other law, or in any contract, award or other instrument for the time being in force, on the issue of an order under sub-section (1), the provisions thereof shall be binding on all societies and their members, past members, depositors, creditors employees and all other persons having dealings with the concerned societies.
