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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(ii)In proceedings, initiated on a petition, the initiator shall be described as the petitioner and the opposite party as the respondent and in other cases the description of the persons proceeded against shall be as follows :-