Section 91 in Sikkim Co-Operative Societies Act, 1955
91. Power to Order Recoupment of Expenditure.
- Notwithstanding anything contained in any Law for the time being in force the Durbar may, by a general or special order, require every registered society or a class of registered societies to make contribution of such sum annually to be fixed by the Registrar towards the recoupment of administrative expenditure incurred by the' State in respect of inspection, supervision and guidance of a society or class of societies or of any service, to such society or class of societies.
