Section 77(2)(l) in Sikkim Co-Operative Societies Act, 1978

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State of Sikkim - Subsection

Section 77(2)(l) in Sikkim Co-Operative Societies Act, 1978

(l)to compromise all calls of liabilities to calls and debts and liabilities capable of resulting in debts, and all claims, present or future, certain or contingent, subsisting or supposed to subsist between the society and a contributory or alleged contributory or other debtor or person and all questions in any way relating to or affecting the assets or the winding up of the society on such terms as may be agreed and take any security for the discharge of any such call, liability, debt for claim and give a complete discharge in respect thereof.

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State of Sikkim - Subsection

Section 77(2)(l) in Sikkim Co-Operative Societies Act, 1978