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[Cites 0, Cited by 0] [Section 000(5)] [Section 000] [Entire Act]

State of Andhra Pradesh - Subsection

Section 000(5)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The Registrar, arbitrator or other person deciding a dispute under sub-section (4) of Section 62 of the Act and the Tribunal deciding an appeal under sub-section (1) of Section 76 of the Act shall have power to order the costs incurred in determining such dispute or appeal to be paid either out of the funds of the society by such party or parties to the dispute or appeal as he or it may think fit.