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[Cites 0, Cited by 0] [Section 107(3)] [Section 107] [Entire Act]

State of Sikkim - Subsection

Section 107(3)(a) in Sikkim Co-Operative Societies Act, 1978

(a)If the Registrar or any other person to whom a dispute is referred is satisfied that a person, whether he' be a member of the society or not, has acquired any interest in the property of a person who is a party to a dispute he may order that the person who has acquired the interest in the property may join as a party to the dispute; and any decision, order or award that may be passed by the Registrar or his nominee or any other person shall be binding on the party so joined, in the same manner as if he were an original party to the dispute.