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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jharkhand - Subsection

Section 69(1) in The Bihar Co-operative Societies Rules, 1959

(1)Any party to a dispute under section 48 desiring that the case may be stated and referred to District Judge for decision under sub-section (8) of the said section shall within thirty days from the date of occurrence of the notice of reference under the section, make a petition in writing to the Registrar to that effect.