Section 96 in The Manipur Co-operative Societies Act, 1976
96. Decision of Registrar or his nominee or board of nominees.
- The Registrar or his nominee or board of nominees may, after giving the parties to the dispute reasonable opportunity of being heard, make an award on the dispute, on the expenses incurred by the parties to the dispute in connection with the proceedings, and the fees and expenses payable to the Registrar or his nominee or, as the case may be, board of nominees; and such an award shall not be invalid merely on the ground that it was made after the expiry of the period fixed for deciding the dispute by the Registrar, and shall, subject to any appeal or review or revision, be binding on the parties to the dispute.
