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[Cites 0, Cited by 0] [Section 107(3)] [Section 107] [Entire Act]

State of Sikkim - Subsection

Section 107(3)(b) in Sikkim Co-Operative Societies Act, 1978

(b)Where a dispute has been instituted in the name of a wrong person, or where all the defendants have not been included, the Registrar or any other person to whom a dispute is referred for decision under section 72 may at any stage of the hearing of the dispute, if satisfied that the mistake was bonafide, order substitution of parties upon such terms as he may think just.