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

State of Odisha - Subsection

Section 51(3) in The Orissa Self-Help Co-operatives Act, 2001

(3)The arbitral tribunal shall decide the dispute in accordance with provisions of this Act and the articles of association, and such decisions shall be final. Pending final decision on the dispute, the arbitral tribunal may make such interlocutory orders, as it may deem necessary in the interest of justice.