Section 8 in Maharashtra State Co-operative Tribunal Regulations, 1962
8. Maintenance of registers.
- The Registrar shall maintain separate registers for-(i)appeals in Form A;(ii)applications for revision in Form B;(iii)applications for restoration in Form C;(iv)applications for review in Form D;(v)miscellaneous applications in Form E;(vi)unregistered appeals and applications in Form F.
