Section 19 in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
19. Settlement of disputes.
- If the registrar is satisfied that any matter referred to him or brought to his notice is a dispute referred to in section 18, the Registrar shall decide the dispute himself or refer it for disposal to a nominee or a board of nominees appointed by him and thereafter all the provisions of the Co-operative Societies Act relating to the settlement of disputes, procedure for settlement of disputes, appeals against the decisions in such disputes, enforcement of the decisions, awards or orders in such proceedings and all other matters relating to such disputes shall, mutatis mutantis apply as if it were a dispute within the meaning of section 96 of that Act.
