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[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Himachal Pradesh - Subsection

Section 73(1) in Himachal Pradesh Co-Operative Societies Act, 1968

(1)The Registrar may, on receipt of the reference of a dispute under section 72,-
(a)decide the dispute himself; or
(b)transfer it for disposal to any person who has been invested by the State Government with powers in that behalf; or
(c)refer it for disposal to an arbitrator.