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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Sikkim - Subsection

Section 27(6) in Sikkim Co-Operative Societies Act, 1955

(6)no land held under a registered society specified in sub-section (1) by a member thereof, or vested under sub-section (2) in the heir or nominee of such member shall be attachable to any suit or proceeding for the recovery of any debt other thana debt due to society or to a member thereof;