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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(6) in The M.P. Co-Operative Tribunal Regulations, 2000

(6)With regard to presentation of applications, payment of charges and delivery of certified copies, Rules 472 to 522 of Chapter 23 of M.P. Civil Court Rules shall apply mutatis mutandis.