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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The Bhopal Debt Redemption Act, 1955

(1)The State Government shall, by notification in the Official Gazette, constitute such number of Tribunals as it may think necessary for trying all suits under this Act and shall define the local limits of their respective jurisdiction.