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State of Madhya Pradesh - Section

Section 4 in The M.P. Co-Operative Tribunal Regulations, 2000

4. Office Hours.

(1)Office hours of the officers and staff members of the Tribunal shall be same, as that of other offices of the Government.
(2)Working hours of the Tribunal for hearing of the cases shall be between 11 AM. and 5 P.M. with break between 2 P.M. and 2.30 P.M. Timings may however, be suitably amended by the Chairman as and when necessary.