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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Co-Operative Tribunal Regulations, 2000

(1)A cause list of the cases to be listed before the Tribunal shall be prepared in the office by the Registrar and in his absence due to leave or otherwise, by the senior most official of the Tribunal. The cases shall be listed in motion hearing and for final hearing in Chronological order.