Section 84(1) in Sikkim Co-Operative Societies Act, 1955
(1)Notwithstanding anything contained in this Act, where a compromise or arrangement is proposed between a registered society and its, creditor or any class of them the Registrar, upon an application made by a registered society or by liquidator in case of a society in-respect of which an order has been passed for the winding up thereof. or by a creditor or creditors or any class of creditors, may order a meeting of the creditors.
