Section 94 in Himachal Pradesh Co-Operative Societies Rules, 1971
94. Certified copies.
- A copy of the decision or award shall on application be given to a party by the Registrar, duly certified, on payment of such fees as prescribed under rule 151.After the aard or decision is announced by the arbitrator the record of dispute and of proceedings shall be filed in the office of the Registrar. Any party desirous of obtaining a copy of award or decision shall have to apply to the Registrar. The copy so issued by the Registrar shall be duly certified by him. The party shall have to pay fees in accordance with rule 151.
