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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in Maharashtra State Co-operative Tribunal Regulations, 1962

(3)Every appeal and application shall be made in accordance with the provisions of the Act, the rules and these regulations and shall bear a court fee stamp as prescribed by the Bombay Court Fees Act, 1959, for such appeal or application, as the case may be.