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State of Meghalaya - Section

Section 90 in The Meghalaya Co-operative Societies Rules

90. Withdrawal of a reference by the Registrar.

- On an application by any party to an arbitration proceeding pending before an authority other than the Registrar deciding the dispute the Registrar may, for reasons to be recorded in writing withdraw the reference from the authority appointed to decide the dispute and may decide the dispute himself or make fresh appointment.