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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(1)(d) in Sikkim Co-Operative Societies Act, 1978

(d)a firm, a company or any other body corporate constituted under any law for the time being in force or a society registered under any law in force relating to Registration of Societies or a bank as defined in the Act subject to such terms and conditions as may be laid down by the Government by general or special order in this behalf.