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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of West Bengal - Subsection

Section 170(14) in West Bengal Co-operative Societies Rules, 2011

(14)The Board of Arbitrators or Forum of Arbitrators or the Arbitrator, as the case may be, shall give the parties to the diSpute due opportunity of hearing and shall make a memorandum of the statements of parties who attend and such witnesses as are examined and cross examined and such opinion of the technical experts and record the proceeding in writing.