Section 4(2)(a) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(a) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(a)Where an appeal or application is heard by all the three members of the Tribunal and the members are divided in opinion on any point or points, such point or points shall be decided in accordance with the opinion of the majority:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 4(2)(a) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002