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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 70(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)If any question whether a dispute referred to the Registrar under this section is or not a dispute touching the constitution, management or the business of a co-operative society, the decision thereon of the Registrar shall be final and shall not be called in question in any court.