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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(1) in Delhi Co-operative Societies Act, 1972

(1)The Registrar may, on receipt of the reference of dispute under section 60,-
(a)decide the dispute himself, or
(b)transfer if for disposal to any person who has been invested by the Lieutenant-Governor with powers in that behalf, or
(c)refer it for disposal to one arbitrator.