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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(4) in Sikkim Co-Operative Societies Act, 1955

(4)It shall not be necessary for any office bearer of a registered society or liquidator of society to appear' in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity or to sign.