Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Mizoram - Subsection

Section 103(1) in Mizoram Cooperative Societies Act, 2006

(1)Where a co-operative dispute referred to Registrar or person authorized by him or the arbitrator as the case may be, is decided or an award has been made, after providing a reasonable opportunity to the parties in dispute to be heard, shall be binding on such parties and became final subject to appeal, if any, provided.