Section 107(12) in Tamil Nadu Co-operative Societies Rules, 1988
(12)Any original document or record tendered by a party in connection with the dispute may be returned by the Registrar, the Arbitrator or Arbitrators or the person hearing the dispute to the concerned party on requisition in writing after the decision, award or order is given:Provided that the bond or other document which is superseded with the passing of a decision, award or order, shall not be returned to the party.
