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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(4) in Rajasthan Co-operative Societies Rules, 2003

(4)Any award made or decisions given or order passed by arbitrator or other person authorised under section 60, shall be sent by him with all the papers and proceedings of the dispute to the Registrar within 15 days from the date on which it is made, given or passed.