Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act] State of Sikkim - Subsection Section 54(2)(b) in Sikkim Co-Operative Societies Act, 1955 (b)without the previous sanction of the Registrar, if the audit officer report that any asset is bad or doubtful and also recommends that such action is necessary.