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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(1) in The M.P. Co-Operative Societies Rules, 1962

(1)An appeal to the Tribunal or the Registrar and revision or review to the Tribunal shall be presented by the appellant or the applicant, as the case may be, or by their duly appointed agent in the office of the appellant, revision or review authority either in person during office hours or sent to it by registered post.