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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(9) in The Delhi Co-operative Societies Rules, 2007

(9)The arbitrator shall issue summons or notices at least fifteen days before the date fixed for the hearing of the disputes requiring:-
(a)the attendance of the parties concerned and of witnesses; and .
(b)the production of all books and documents relating to the matter in dispute.