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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(2)(zm) in The Delhi Co-Operative Societies Act, 2003

(zm)the procedure to be followed before the Registrar or [arbitrator] [Substituted by Delhi Act 1 of 2005, section 17, for "arbitration council" ] for settlement of disputes and guidelines and the format for announcing the award;