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[Cites 0, Cited by 3] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(2) in The M.P. Co-Operative Societies Act, 1960

(2)No party shall be represented at the hearing of the dispute by any legal practitioner, except with the permission of the Registrar or his nominee or board of nominees, as the case may be :Provided that where the permission is so granted, the other party to the dispute shall be entitled to be represented by a legal practitioner.