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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Assam - Subsection

Section 93(1)(c) in Assam Co-Operative Societies Act, 2007

(c)an arbitrator appointed under the previous sub-clause shall be governed by the Indian Arbitration Act, 1940 (X of 1940), with such statutory re-enactment or modification thereof as shall from time to time be made.