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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of West Bengal - Subsection

Section 104(3) in West Bengal Co-operative Societies Act, 2006

(3)No fee shall be payable to an arbitrator till the dispute is finally settled and awarded.] [[Substituted by section 14 of the West Bengal Co-operative Societies (Second Amendment) Act, 2013, (West Bengal Act No. 7 of 2013), w.r.e.f. 19.2.2013, earlier section read as follows :