Section 54(2) in Sikkim Co-Operative Societies Act, 1978
(2)On the execution of such agreement, the employer shall, if so required by the society by a requisition in writing and so long the society does not intimate that the whole of such debt or demand has been paid, made the deduction in accordance with the agreement and pay the amount so deducted to the society within seven days of such deduction. Such payment shall be valid discharge of the employer of his liability to pay the amount so deducted and paid to the society.
