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State of Sikkim - Section

Section 35 in Sikkim Co-Operative Societies Act, 1955

35. Power to Depute State Servant to manage the affairs of a Society.

- The Durbar may, on the application of a registered society and on such' conditions as may be determined, depute State officials to the service of the society for the purpose of managing its affairs and the official shall exercise such powers and perform such duties, as may be determined