Section 48(1)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003

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State of Uttarakhand - Subsection

Section 48(1)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(c)between the co-operative or its Board and any past Board, any Director, office-bearer, or any past Director, past office-bearer, or the nominee, heir, or legal representative of any deceased Director or deceased office bearer of the co-operative, such dispute shall be referred to the Arbitral Tribunal of the co-operative.

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State of Uttarakhand - Subsection

Section 48(1)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003