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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(2) in Sikkim Co-Operative Societies Act, 1978

(2)The Sub-Registrar receiving the declaration in respect of a charge or variation or a mortgage referred to in subsection (1) shall, as immediately as practicable on receipt thereof, record in a register to be maintained in this behalf, the fact of the receipt of such declaration, variation or mortgage for registration.