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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(1)(c) in Uttarakhand Co-Operative Societies Act, 2003

(c)refer it, if the parties so request in writing, for decision to a board of arbitrators consisting of the persons to be appointed in the prescribed manner.