Section 180(2)(p) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Tamilnadu - Subsection

Section 180(2)(p) in The Tamil Nadu Co-Operative Societies Act, 1983

(p)provide for-

(i)the appointment of an Arbitrator or Arbitrators to decide disputes;

(ii)the procedure to be followed in proceedings before the Registrar, Arbitrator or Arbitrators or other persons deciding disputes including the appointment of a guardian for a party to the dispute, who is a minor or who by reason of unsoundness of mind or mental infirmity, is incapable of protecting his interests;

(iii)the levy of the expenses incidental to such proceedings; and

(iv)the enforcement of the decisions or awards in such proceedings;

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State of Tamilnadu - Subsection

Section 180(2)(p) in The Tamil Nadu Co-Operative Societies Act, 1983