Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(3)(g) in Sikkim Co-Operative Societies Act, 1955

(g)to pay claims against the society including interest up. to the date of cancellation of registration according to their respective priorities, if' any in full or rateably as the assets including the reserve fund of the society, permit; the surplus any, remaining after payment of claims being applied in payment from the date of such cancellation at a rate fixed by him but not exceeding the contract rate in any case;