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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(6) in The Orissa Self-Help Co-operatives Act, 2001

(6)A certificate issued by the arbitral tribunal under Sub-section (5) shall be final and conclusive proof of the arrears stated to be due and the certificate shall be executed by the chief executive in the manner specified in the article of association.