Section 581ZO(1)(c) in The Companies (Amendment) Act, 2002

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Union of India - Subsection

Section 581ZO(1)(c) in The Companies (Amendment) Act, 2002

(c)between the Producer Company or its Board, and any director, office- bearer or any former director, or the nominee, heir or legal representative of any deceased director of the Producer Company, such dispute shall be settled by conciliation or by arbitration as provided under the Arbitration and Conciliation Act, 1996 (26 of 1996 ) as if the parties to the dispute have consented in writing for the provisions of the said Act shall apply accordingly. determination of such disputes by conciliation or by arbitration and

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Union of India - Subsection

Section 581ZO(1)(c) in The Companies (Amendment) Act, 2002