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State of Madhya Pradesh - Section

Section 7 in The M.P. Madhyastham Adhikaran Regulations, 1985

7.

The [Chairperson] [Substituted by Notification No. F-314-M-A-99, dated 18-5-1999.] shall, having regard to the nature of the dispute, the amount involved and other relevant factors, if any, assign it to a Bench for giving award.