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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(1)(ii) in Sikkim Co-Operative Societies Act, 1978

(ii)where the Government holds more than two-thirds of the total equity, the number of Government nominees shall not exceed one-half of the total number of members of the committee or five whichever is less: