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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(3)Sufficient notice of the sitting of the Tribunal or the Bench outside Greater Bombay shall be given by publication on the notice board of the Tribunal and in any two newspapers having circulation at the place where the sitting is to be held.