Section 30 in Maharashtra State Co-operative Tribunal Regulations, 1962
30. Supply of certified copies of judgement to Registrar of Cooperative Societies and parties concerned.
- A certified copy of every judgement of the Tribunal shall, as soon as practicable, be forwarded to the Registrar of Co-operative Societies or such other officer appointed to assist him as may be concerned with the appeal or application. Certified copies of the judgement shall also be supplied free of cost and on application to the parties concerned :Provided that, additional copies of the judgement of the Tribunal if asked for by the parties to the proceedings shall not be supplied except on payment of the fees prescribed by Regulation 37.
