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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(1) in Sikkim Co-Operative Societies Act, 1955

(1)The Durbar may by general or special order in the case of a registered society or class of registered societies remit any tax, cess or fee payable under any law for the time being in force or the rule; thereunder.