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[Cites 0, Cited by 1] [Section 128(1)] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(1)(c) in Haryana Co-operative Societies Act, 1984

(c)any dispute required under section 102 to be referred to the arbitration of the Registrar or any matter in which proceedings under section 104 have been initiated; or