Section 18 in Sikkim Co-Operative Societies Act, 1978
18. Liability of resultant society to be limited.
- Where the whole of the assets and liabilities of a society are transferred to another society in accordance with the provisions of section 16 or where a society is directed to be amalgamated under section 17, the liability of the other society or the new society, as the case may be, shall be limited.
