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61. Reference of disputes to arbitration.- (1) The Registrar may, on receipt of the reference of dispute under section 60,- (a) decide the dispute himself, or (b) transfer if for disposal to any person who has been invested by the Lieutenant-Governor with powers in that behalf, or (c) refer it for disposal to one arbitrator. (2) The Registrar may withdraw any reference transferred under clause (b) of sub-section (1) or referred under clause (c) of that sub-section and decide it himself or refer the same to another arbitrator for decision. (3) The Registrar or any other person to whom a dispute is referred for decision under this section may, pending the decision of the dispute, make such interlocutory orders as he may deem necessary in the interest of justice.    |
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