Section 57 in The Punjab Co-operative Societies Rules, 1963
57. Maintenance of records of arbitration. [Section 85 (2) (xviii)] -
The record of arbitration proceeding shall be kept in such place and in such manner as the Registrar may direct.(2)[ A copy of the decision or award shall, on application, be given to a party by the Registrar as soon as may be possible on payment of the fees specified in rule 78 of these rules.] [Sub-rule substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 12)]Chapter-VIIIWinding up and Cancellation
