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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)The Registrar may, for reasons to be recorded, withdraw any reference made under clause (b) or (c) of sub-section (1) and refer it to another arbitrator or board of arbitrators or decide it himself.