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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(2)(a) in Sikkim Co-Operative Societies Act, 1978

(a)reduction of the interests or the rights which the members, depositors, creditors, employees and other persons may have in or against any society so to be amalgamated or reorganised, to such extent as the Registrar may consider necessary in the interest of such persons or for the maintenance of the business of that society having due regard to the proportion of the assets of such society to its liabilities.