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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(2)(vi) in Sikkim Co-Operative Societies Act, 1955

(vi)The Registrar shall not-register the new society if the a application for registration is not accompanied by a certificate of repayment of share capital to members and a certificate of satisfaction of claims of creditors referred to in clause (iii).