Section 103(2) in West Bengal Co-operative Societies Act, 2006
(2)[ A dispute under section 102 relating to all apex Co-operative Societies and all federal Co-operative Societies shall be filed before the Registrar who shall after condoning the delay, if any found to be condonable, and admitting the dispute forthwith refer it for decision to the board of arbitrators as constituted under sub-section (a) of this section. The chief arbitrator of the board may dispose it himself or transfer it to any arbitrator or arbitrators for disposal.Explanation.- For the purpose of this sub-section, the word "Registrar" means the Registrar of Co-operative Societies, West Bengal only.] [[Substituted by section 13 of the W Bengal Co-operative Societies (Second Amendment) Act, 2013, (West Bengal Act No. 7 of 2013), w.r.e.f. 19.2.2013, earlier section read as follows :
