Section 70(1) in Kerala Cooperative Societies Act, 1969
(1)The Co-operative Arbitration Court on receipt of reference of a dispute under sub-section (1) of section 69, shall pass an award [within one year] [Inserted by Kerala Act No. 16 of 2004.] in accordance with the provisions of this Act and the rules and the bye-laws made thereunder and such award shall, subject to the provisions of section 82 , be final.[Provided that a transfer under clause (b) or a reference under clause (c) shall not be made to a person equal or superior to him in rank.] [Added by Kerala Act No. 29 of 1986.]
