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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(i) in The M.P. Co-Operative Tribunal Regulations, 2000

(i)Appellant or applicant as the case may be, along with memo of appeal or any other petition, shall file his/their registered address. Similarly the respondents or non-applicants as the case may be, on his/their first appearance before the Tribunal, shall file their registered address.