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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(6) in The West Bengal Co-Operative Societies Act, 1983

(6)A Tribunal may hold its sittings at any place within its jurisdiction for the convenience of the parties concerned after previous notice to them and may by regulation lay down its own procedure with the previous approval of the State Government.