Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Co-Operative Tribunal Regulations, 2000

(3)In Part B, such cases for final hearing shall be listed in which all parties have been served and record of the Lower Court, if any, has been received and the case is otherwise ripe for final hearing.