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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 92(11) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(11)When the hearing of the appeal is completed, the appellate authority shall announce its judgement forthwith or may fix a date for the same, after giving due notice to the appellant or the other parties to the appeal.