Section 15(1) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983
(1)In a case pending before the Tribunal [x x x] [Omitted by M.P. Act No. 9 of 1990 (w.e.f. 24-4-1990).] it may act notwithstanding/the absence of the Chairman or any member or the existence of any vacancy in the office of the Chairman or any member.[Proviso-Omitted.] [Omitted by M.P. Act No. 9 of 1990 (w.e.f. 24-4-1990).]
