Section 88 in Haryana Co-operative Societies Rules, 1989
88. Maintenance of record of arbitration.
- Section 131(2)(xix). - (1) The record of arbitration proceedings shall be kept in such place and in such manner as the Registrar may direct.(2)A copy of the award shall, on application, be given to a party by the Registrar or payment of fees prescribed for obtaining copies.
