Section 81 in Haryana Co-operative Societies Rules, 1989
81. Reference of disputes.
- Section 131(2)(xix). - When a party to the dispute referred to in sub-section (1) of section 102 desires to have the dispute determined in accordance with the said section, the party shall apply to the Registrar in writting, stating the substance of the dispute and the name and addresses of the other party.
