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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(1) in The Orissa Co-operative Societies Rules, 1965

(1)The Registrar or an Arbitrator or a person deciding a dispute under Section 70 shall have power to order the expenses incurred in determining such dispute to be paid out of the funds of the Society or by such party or parties to the dispute as he may think fit.