Section 71 in The Delhi Co-Operative Societies Act, 2003
71. Reference of disputes to arbitration.- (1) The Registrar may, on receipt of the reference of dispute under section 70 [[Substituted by Delhi Act 1 of 2005, section 10, for section 71 (w.e.f. 1-4-2005) Section 71, before substitution, stood as under:
