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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Sikkim - Subsection

Section 7(2) in Sikkim Co-Operative Societies Act, 1955

(2)No member shall be allowed to acquire an additional share until he has paid in full the value of the whole or that portion or his share-holding which he is required to pay in accordance with the bye-laws of his society.