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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1) in Karnataka Co-Operative Societies Act, 1959

(1)The Registrar may, on receipt of the reference of a dispute under section 70,-
(a)decide the dispute himself, or
(b)transfer it for disposal to any person who has been invested by the State Government with powers in that behalf, or
(c)refer it for disposal to one arbitrator appointed by the Registrar.