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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(3)(b) in Jharkhand Co-operative Societies Rules, 2008

(b)In the case of a self supporting co-operative society, on receipt of such reference, the Cooperative Forum or Tribunal, shall send a notice to be served on the opposite party requiring him to show cause within such time as may be specified therein, as to why the dispute shall not be decided in favour of the applicant. On the expiry of the time so specified, whether or not the opposite party has filed a written statement showing cause, the Forum or the Tribunal, as the case may be, may decide the dispute.