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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of West Bengal - Subsection

Section 170(10) in West Bengal Co-operative Societies Rules, 2011

(10)The Board of Arbitrators or forum of Arbitrators or the Arbitrator as the case may be, may, at any time, during pendency of the dispute, order the production by any party of such of the documents in his possession or power relating to any matter in question in such dispute.