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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(1)(iii) in Punjab Self-Supporting Co-operative Societies Act, 2006

(iii)between the self-supporting co-operative society and its Board or any past Board, any Director or any officer, agent or employee or office-bearer, or any past Director or any past officer, past agent or past employee or past office-bearer, or the nominee, heirs, or legal representatives of any deceased Director or any deceased officer, any deceased agent or deceased employee of such society, deceased office-bearer of such society the same shall be referred to the Arbitration Council.