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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Sikkim - Subsection

Section 56(2) in Sikkim Co-Operative Societies Act, 1978

(2)Where a dispute regarding term of employment, working conditions and disciplinary action taken by a society, arises between a society and its employees, the Registrar or any officer appointed by him shall decide the dispute and his decision shall be binding on the society and its employees: