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State of Uttar Pradesh - Section

Section 234 in The U.P. Co-operative Societies Rules, 1968

234.

Where one of the arbitrators on the board of arbitrators this or is incapacitated or fails to attend without reasonable cause or refuses to work as an arbitrator, the president of the board of arbitrators shall refer the case to the Registrar who may take action as provided under sub-section (2) of Section 71.