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State of Punjab - Section

Section 69 in The Punjab Co-operative Societies Act, 1961

69. If any dispute other than a dispute regarding disciplinary action taken by the Society or its Managing Committee against a paid servant of the Society touching the constitution or business of the society in the relevant provisions of the Punjab Co-operative Societies Act and the rules framed thereunder, it shall be disposed of in the manner provided in such an Act and the Rules.