Section 71(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)On receipt of a reference under sub-section (1) of section 70, the Registrar may, subject to the provisions of the rules, if any-(a)decide the dispute himself; or(b)refer it for decision to an arbitrator appointed by him; or(c)refer it, if the parties so request in writing, for decision to a board of arbitrators consisting of the persons to be appointed in the prescribed manner.
