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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Sikkim - Subsection

Section 75(b) in Sikkim Co-Operative Societies Act, 1955

(b)by utilizing a loan for a purpose. different from that for which it was granted; the Registrar may, after affording such person an opportunity to be heard, by an order in writing direct them to pay the assets of the society by way of penalty such sum not exceeding fifty rupees as the Registrar thinks fit.