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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in Maharashtra State Co-operative Tribunal Regulations, 1962

(2)If the Tribunal is of the opinion that any witness should be examined it may, in lieu of examining him itself, direct the Registrar of Co-operative Societies to do so personally or through any Gazetted Officer subordinate to him.