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[Cites 0, Cited by 0] [Section 85] [Entire Act]

NCT Delhi - Subsection

Section 85(2) in The Delhi Co-operative Societies Rules, 2007

(2)The award shall contain the number assigned to the application, the names and description of the parties and particulars of the disputes and shall specify clearly the relief granted, the amount decreed, the future interest allowed, if any, and the costs awarded.