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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(6) in Maharashtra State Co-operative Tribunal Regulations, 1962

(6)When an appeal or application has been ordered to be registered under this regulation, the Registrar shall see that it is registered as soon as practicable and in any case not later than seven days from the date of the order requiring it to be registered.