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[Cites 0, Cited by 0] [Section 103(5)] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(5)(a) in West Bengal Co-operative Societies Act, 2006

(a)A dispute filed before the Registrar under sub-section (2) and before the officer authorised to exercise the power of Registrar under sub-section (3) shall be decided within six months from the date of receipt thereof by the arbitrator or the board of arbitrators or the forum of arbitrators, as the case may be.