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[Cites 0, Cited by 0] [Section 103(5)] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(5)(c) in West Bengal Co-operative Societies Act, 2006

(c)The dispute shall be decided within the time as extended under clause (b). If the dispute is not decided within the period of twelve months, the arbitrator, the board of arbitrators, or the forum of arbitrators, as the case may be, shall submit report stating reason with the case record before the appointing authority for appropriate orders.