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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Sikkim - Subsection

Section 60(2)(iv) in Sikkim Co-Operative Societies Act, 1955

(iv)creditors representing not less than one half of the borrowed Capital of the society, who shall have deposited such security for costs, if any, as the Registrar may direct.