Section 39(6)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 39(6)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(6)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)The Registrar/authority/arbitrator deciding a dispute under sections 70, 71 and 72 of the Act and sub-rule (1) of this rule shall have power to order the expenses incurred in determining such dispute to be paid either out of the funds of the society or by such party or parties to the dispute, as he may think fit.

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State of Jammu-Kashmir - Subsection

Section 39(6)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001