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[Cites 0, Cited by 0] [Section 39(6)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(6)(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

(a)The Registrar/authority/arbitrator shall have power to require the persons referring a dispute under sub-section (1) of section 70, sub-section (1) of section 71 and sub-section (1) of section 72 of the Act to deposit in advance the fee specified by the Registrar/authority/arbitrator for deciding the dispute.