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[Cites 0, Cited by 2] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in The Multi-State Co-Operative Societies Act, 2002

(2)The period of limitation in the case of any dispute, except those mentioned in sub-section (1), which are required to be referred to arbitration shall be regulated by the provisions of the Limitation Act, 1963 (36 of 1963), as if the dispute were a suit and the arbitrator a civil court.