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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Sikkim - Subsection

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

(b)to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members by or any officers or former officers, to the assets of the society;