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State of Madhya Pradesh - Section

Section 3 in The M.P. Madhyastham Adhikaran Regulations, 1985

3. Reference to Tribunal.

- Reference (petition for arbitration) in the prescribed form shall be presented to the Registrar or an officer authorised by the Registrar in this behalf by the petitioner in person or by his duly authorised agent or advocate, during the working hours of the Tribunal.