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State of Haryana - Section

Section 87 in Haryana Co-operative Societies Rules, 1989

87. Cost of arbitration. [Section 131(2) (xix)].

- Athe arbitrator or the Registrar, as the case may be, shall have the power to order the expenses of determining a dispute or the cost of either party to be borne by such party or parties to the dispute as he may think fit.