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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(2)(i) in Sikkim Co-Operative Societies Act, 1955

(i)Two or, more registered societies may, at a meeting of their respective General Assemblies specially convened for the purpose, by giving at least fifteen clear days notice to the respective members of the societies, resolve to amalgamate into one society by adopting common bye-laws.