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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(6) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(6)A certificate issued by the Arbitral Tribunal under sub- section (5) shall be final and conclusive proof of the arrears stated to be due and the certificate shall be executed by the chief executive in the manner specified in the articles of association.