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

State of Arunachal Pradesh - Subsection

Section 92(12) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(12)Every decision or order of the appellate authority shall be in writing and a copy of the same shall be supplied to the appellant and such other parties as in the opinion of the appellate authority are likely to be affected by the decision or the order.