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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(6)A certificate issued by the Arbitration Council under sub-section (5) shall be final and conclusive proof of the arrears stated to be due and the certificate shall be executed by the Chief Executive in the manner specified in the bye-laws.