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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Assam - Subsection

Section 93(1)(b) in Assam Co-Operative Societies Act, 2007

(b)refer it for disposal to an arbitrator appointed by the Registrar or to three arbitrators one to be nominated by each of the parties to the dispute and the third who shall be nominated by the Registrar to act as Chairman. Where any party to the dispute fails to nominate an arbitrator within fifteen days after the communication of this notice, the Registrar may himself make the nomination. No legal practitioner may be nominated as an arbitrator by any party to a dispute or by the Registrar;