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[Cites 0, Cited by 2] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(1) in Andhra Pradesh Co-Operative Societies Act, 1964

(1)The Registrar may, on receipt of the reference of a dispute under Section 61,
(a)elect to decide the dispute himself ; or
(b)transfer it for disposal to any person who has been invested by the Government with powers in that behalf ; or
(c)refer it for disposal to an arbitrator.