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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(3)A member of the Arbitral Tribunal shall have such qualifications as are specified in the articles of association :Provided that no person who has served as a member of Arbitral Tribunal shall be eligible to contest elections to be Board of that co-operative for the next three years.