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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(1)(g) in Sikkim Co-Operative Societies Act, 1978

(g)in the interest of the co-operatives credit structure in the State as a whole, it is necessary to amalgamate two or more societies or to reorganise any society, he may by order published in the Official Gazette provide for amalgamation of two or more such societies into a single society with limited liability or to reorganise the society.