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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(3)(a) in Jharkhand Co-operative Societies Rules, 2008

(a)On receipt of such reference, the Registrar in case of a co-operative society, and to a Cooperative Forum or Tribunal, in case of a self supporting co-operative society, shall cause a notice to be served on the opposite party requiring him to show cause within such time as may be specified therein as to why the dispute shall not be decided in favour of the applicant. On the expiry of the time so specified, whether or not the opposite party has filed a written statement showing cause, the Registrar in case of co-operative society may decide the dispute himself or transfer it for disposal to any person exercising the powers of the Registrar on his behalf or refer it for decision to an arbitrator or arbitrators appointed by him.