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[Cites 0, Cited by 2] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3) in The Multi-State Co-Operative Societies Act, 2002

(3)Notwithstanding anything contained in sub-sections (1) and (2), the arbitrator may admit a dispute after the expiry of the period of limitation, if the applicant satisfies the arbitrator that he had sufficient cause for not referring the dispute within such period.