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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(5) in Sikkim Co-Operative Societies Act, 1955

(5)Where any instrument is so executed, the registering to whom such instrument is presented for registration may, if he thinks fit refer to such office-bearer or liquidator for information regarding the same and on being satisfied of the execution thereof, shall register the instrument.