Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act] State of Tamilnadu - Subsection Section 100(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983 (b)where no such agreement can be reached, the Government shall appoint as Arbitrator, a judicial officer not below the rank of Subordinate Judge;