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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Co-Operative Tribunal Regulations, 2000

(1)All appeals, revisions, review petitions shall neatly and legibly be typed or may be hand written on a full scap paper of reasonably good quality with one inch margin on either side. Only one side of the papers shall be used in this behalf.