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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(3)(c) in Jharkhand Co-operative Societies Rules, 2008

(c)The Registrar shall, in case there is more than one arbitrator, nominate one of them to be Chairman who shall preside over their meetings and act in the name of the arbitrators and carry on necessary correspondence in connection with the disposal of the case.