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[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(8)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)A copy of the decision, award or order shall be communicated free of cost by the Registrar, the Arbitrator, Arbitrators or the other person deciding the dispute to the parties to the dispute by personal delivery under acknowledgement or under certificate of posting.