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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(8) in Jharkhand Co-operative Societies Rules, 2008

(8)If any party duly summoned to appear or produce any evidence before the Registrar or arbitrator or the co-operative Forum or the Co-operative Tribunal fails to comply with the summons, the dispute may be decided ex-parte or otherwise on the basis of the materials available.