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[Cites 0, Cited by 1] [Section 96(1)] [Section 96] [Entire Act]

State of West Bengal - Subsection

Section 96(1)(c) in The West Bengal Co-Operative Societies Act, 1983

(c)refer the dispute for disposal to one or more arbitrators to be appointed by the Registrar or, in the case of the co-operative societies in the Calcutta Metropolitan Area as defined in the Calcutta Metropolitan Development Authority Act, 1972, to the Court of Arbitrators constituted under section 97.