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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

(c)refer it for disposal to an arbitrator.
(ii)The Registrar may withdraw any reference transferred under clause (b) of sub-rule (i) or referred under clause (c) of that sub-rule and decide it himself.
(iii)The Registrar or any other person to whom a dispute is referred for decision under this rule may pending the decision of the dispute make such interlocutory orders, as he may deem necessary in the interests of justice.