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[Cites 0, Cited by 1] [Section 85(2)] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(2)(xviii) in The Punjab Co-operative Societies Act, 1961

(xviii)the procedure to be followed in proceedings before the Registrar, arbitrator or other persons deciding disputes including the appointment of a guardian for a party to the dispute who is minor or who, by reason of unsoundness of mind or mental infirmity, is incapable of protecting his interests and the levy of the expenses relating to such proceedings ;