Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Manipur - Subsection Section 2(2) in The Manipur Co-operative Societies Act, 1976 (2)"Arbitrator" means a person appointed under this Act or decide disputes referred to him by the Registrar or Registrar's nominee or Board of Nominees;
