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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(xxvi) in Jharkhand Co-operative Societies Act, 2008

(xxvi)Prescribe the procedure to be followed in the appointment of an arbitrator or arbitrators and in proceedings before the Registrar any person exercising the powers of a Registrar and an arbitrator or arbitrators including the transfer, reference and withdrawal of cases;