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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(2)If any question arises whether a dispute referred to the Arbitral Tribunal under this section is a dispute touching the constitution, management or business of the co-operative. Such question shall be decided by the Arbitral Tribunal.