Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (2)The Arbitration Council shall follow such procedure and exercise such powers for settlement of disputes as may be prescribed by the Co-operative Tribunal.
