Section 11(2) in Sikkim Co-Operative Societies Act, 1955
(2)When he is satisfied that the application is in order under sub-section (1) and the proposed, bye-laws are not contrary thereto, he may register the society and its bye-laws;provided that the Registrar shall have powers register the bye-laws with such modifications he thinks are necessary to bring about uniformity in the main with the provisions of the bye-laws of societies which have similar objects or functions.
