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

State of West Bengal - Subsection

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

(b)If the dispute is not decided within the period specified in clause (a), the arbitrator, the board of arbitrators or the forum of arbitrators, as the case may be, shall submit a report to the Registrar stating reasons for such failure and applying for further period to be specified by him or it at least fifteen days before the expiry of the period and the Registrar may allow further time not exceeding six months for disposal of the dispute :