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[Cites 0, Cited by 0] [Section 107(7)] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(7)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)Where the applicant appears, and the defendant does not appear when the dispute is called on for hearing, then, if the Registrar or the Arbitrator or Arbitrators or the other person hearing the dispute is satisfied from the record and proceedings that the summons were duly served, the dispute may be decided ex pane.