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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Sikkim - Subsection

Section 62(2) in Sikkim Co-Operative Societies Act, 1955

(2)No expenditure from the fund of a registered society shall be incurred for the purpose of defraying any cost in support of any appeal preferred by any person other than the society itself against an order under sub-section (1).