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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Sikkim - Subsection

Section 72(1)(f) in Sikkim Co-Operative Societies Act, 1978

(f)between the society and a creditor of the society, such disputes shall be referred to the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceedings in respect of such dispute.