Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(4)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)for arbitration or conciliation, the provisions of the Arbitration and Conciliation Act, 1996 shall apply, as if the proceedings for Arbitration and Conciliation were referred for settlement of the dispute under the provisions of the said Act;