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State of Madhya Pradesh - Section

Section 34 in The M.P. Co-Operative Tribunal Regulations, 2000

34.

Assistant, Deputy, Joint or Additional Registrar of the Co-operative Department in the State, while despatching their records to the Tribunal, shall invariably mention in their covering memo, number of appeal, revision or miscellaneous petition of the Tribunal and date of hearing fixed in the matter by the Tribunal.