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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Sikkim - Subsection

Section 52(2) in Sikkim Co-Operative Societies Act, 1955

(2)The Reserve Fund shall be invested separately in any of the ways prescribed in section 51, or, with the sanction of the Registrar, in immovable property required for the furtherance of the activities of the society. Any such investment shall be deemed to constitute Reserve Fund No. instrument securing a loan on a Reserve Fund shall be valid.