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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)If any question arises whether a dispute referred to the Arbitration Council under this section is a dispute touching the constitution, management or business of the co-operative, such question shall be decided by the Arbitration Council.