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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Himachal Pradesh - Subsection

Section 92(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)If no award or decision is made immediately on the conclusion of the hearing of the parties, the person deciding the dispute shall fix the date and place of the delivery of the award and shall except for the reasons to be recorded in writing, deliver the award or decision on the date so fixed.