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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(3)(d) in Sikkim Co-Operative Societies Act, 1955

(d)to determine from time to time the contribution to be made or remaining to be made by the members, past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officer to the assets of the society and to determine the debts due from such members or persons and' cost of liquidation;