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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)The Registrar, Arbitrator or Arbitrators or other person deciding the dispute, shall have power to administer oath to require the attendance of all parties concerned and witnesses and to require the production of all books and documents relating to the matter of the dispute.