Section 54(2)(a) in Sikkim Co-Operative Societies Act, 1955

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(2)(a) in Sikkim Co-Operative Societies Act, 1955

(a)otherwise than out of net profits certified by the audit officer to have been actually realized; provided that advance patronage dividend maybe paid in accordance with the directions of the Registrar and on the certificate of an internal auditor approved by the Registrar; or

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State of Sikkim - Subsection

Section 54(2)(a) in Sikkim Co-Operative Societies Act, 1955