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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(1) in Sikkim Co-Operative Societies Act, 1955

(1)The liability of a: past member and of the estate of a deceased member for the debts 'of a registered society as they existed at the date of his ceasing to be a, member or of his death, as the case may be, shall continue for a period of four years from' the said date.