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[Cites 0, Cited by 0] [Section 85] [Entire Act]

NCT Delhi - Subsection

Section 85(3) in The Delhi Co-operative Societies Rules, 2007

(3)If no award is made immediately upon the conclusion of the hearing of the parties, the arbitrator shall fix the date and place of delivery of the award and shall, except for reasons to be recorded in writing, deliver the award on the date so fixed.