Section 84 in Sikkim Co-Operative Societies Act, 1978
84. Registrar or person empowered by him to be civil court for certain purposes.
- The Registrar or any person empowered by him in this behalf shall be deemed, when exercising any powers under this Act for the recovery of any amount by attachment and sale or by sale without attachment of any property, or when passing any orders on any application made to him for such recovery to be a civil court for the purposes of any law relating to limitation.
