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[Cites 0, Cited by 0] [Section 68(13)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(13)(a) in Jharkhand Co-operative Societies Rules, 2008

(a)Reference of a dispute to the Registrar or co-operative Forum or co-operative Tribunal shall be made in Form no. XII. Application for decision shall be made in Form no. XIII, notice to parties shall be issued in From no XIV and summons shall be issued in Form no XV.