Section 64(1)(b) in Sikkim Co-Operative Societies Act, 1955

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Sikkim - Subsection

Section 64(1)(b) in Sikkim Co-Operative Societies Act, 1955

(b)refer it for disposal to an arbitrator appointed by the Registrar or to three arbitrators one to be nominated by each of the parties to the dispute and the third, who shall be nominated by the Registrar, to act as, Chairman. Where any party to dispute fails to nominate an arbitrator within fifteen days after the communication of this notice, the Registrar may himself make 'the nomination.

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State of Sikkim - Subsection

Section 64(1)(b) in Sikkim Co-Operative Societies Act, 1955