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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in Maharashtra State Co-operative Tribunal Regulations, 1962

(1)When the hearing of an appeal or application is complete, the Tribunal may pronounce its decision or judgement forthwith or may fix a date for the same. Such date shall be notified on the notice board of the Tribunal.