Section 71(1)(c) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(1)(c) in The U.P. Co-operative Societies Act, 1965

(c)refer it, if the parties so request in writing, for decision to a board of arbitrators consisting of the three persons to be appointed in the prescribed manner.

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State of Uttar Pradesh - Subsection

Section 71(1)(c) in The U.P. Co-operative Societies Act, 1965