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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Sikkim - Subsection

Section 65(5) in Sikkim Co-Operative Societies Act, 1955

(5)Any member of the society may, within two months from the date' of publication' of the order of cancellation, appeal to the Dewan, Sikkim State against such order.