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

State of Uttarakhand - Subsection

Section 48(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(3)The Arbitral Tribunal shall decide the dispute in accordance with the provisions of this Act and the articles of association, and such decisions shall be final. Pending final decision on the dispute, the Arbitral Tribunal may make such interlocutory orders, as it may deem necessary in the interest of justice.