Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Sikkim - Subsection Section 14(iv) in Sikkim Co-Operative Societies Act, 1955 (iv)The Registrar may require, any registered society to frame rules of procedure under its bye-laws to govern, any part of its business and to send such rules to him for prior approval.
