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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Assam - Subsection

Section 89(2) in The Assam Co-operative Societies Rules, 1953

(2)If no award is made immediately upon the conclusion of the hearing of the parties, the Registrar or his nominee, the arbitrator, shall fix the date, and place of delivery of the award and shall, except for reasons to be recorded in writing, deliver the award on the date so fixed.