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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in Maharashtra State Co-operative Tribunal Regulations, 1962

(1)On the receipt of the records and proceedings of an appeal or application, the President shall go through the relevant record, and if he is of the opinion that there is substance in the appeal or application, he shall admit it.