Section 66 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
66. Reference disputes to Registrar.
- Any dispute touching the business of the Bank between members or past members of the Bank persons claiming through a member or past member or person so claiming and the Bank or the Board or any office, or any doubt concerning the interpretation of these bye-laws or any dispute between employees and the Bank or between employees and employees shall be referred to the Registrar of Co-operative Societies for settlement according to law.
