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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Sikkim - Subsection

Section 24(b) in Sikkim Co-Operative Societies Act, 1955

(b)if there be no such nominee or if the nominee is not available or is difficult to be ascertained by the managing body, or if for any other cause such transfer cannot be made without unreasonable delay difficulty, to the person as may appear to the managing body to be the heir or legal representative of the deceased member;