Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(z) in Karnataka Co-Operative Societies Act, 1959

(z)the procedure to be followed in proceedings before the Registrar, Arbitrator or other person deciding disputes [and the fees payable to arbitrators] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.];