Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)The Arbitration Council shall consist of three members. Out of these members, two members shall be appointed by the general body and one shall be appointed by the Registrar:Provided that no person shall be appointed as a member of the Arbitration Council, who is holding the office of the Director.