Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(1)(a) in Arunachal Pradesh Co-operative Societies Act, 1978

(a)no order of apportionment of the costs shall be made under this section, unless the society or persons or the legal representatives of the deceased person liable to pay the costs thereunder; has or have been heard, or has to have had a reasonable opportunity of being heard;