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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(1)(i) in Sikkim Co-Operative Societies Act, 1978

(i)where the Government shareholding is not less than one third and not more than two-thirds of the equity the number of Government nominees shall not exceed a third of the total number of members of the committee or three, whichever is less.