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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Sikkim - Subsection

Section 72(3) in Sikkim Co-Operative Societies Act, 1978

(3)If any question arises whether a dispute referred to the Registrar under this section is or is not a dispute touching the constitution, management or the business of a society, the decision thereon of the Registrar shall be final and shall not be called in question in any court.