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State of Maharashtra - Section

Section 9 in Maharashtra State Co-operative Tribunal Regulations, 1962

9. Intimation to Registrar of Co-operative Societies.

- When an appeal or application has been registered under Regulation 7, the Registrar shall, as soon as may be, send an intimation thereof in Form "G" to the Registrar of Co-operative Societies or other officer concerned, calling for the record and proceedings relating to such appeal or application, unless the papers are already in the office of the Tribunal.