Section 83(3) in Sikkim Co-Operative Societies Act, 1955
(3)For the purpose of this section a member of an affiliated society shall be deemed to be a member of the affiliating society and loans due to the affiliated society be deemed also to be loans due to the affiliating society to the extent that loans from the affiliating society to the affiliated society outstanding and cannot be recovered from the affiliated society directly, provided that not more than one demand certificate maybe executed against a single loan.
