Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(2) in Arunachal Pradesh Co-operative Societies Act, 1978 (2)"arbitrator" means a person appointed under this Act to decide dispute referred to him by the Registrar and includes the Registrar's nominee or Board of Nominees;
