Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(1) in The M.P. Madhyastham Adhikaran Regulations, 1985

(1)The Registrar shall have the custody of the records of the Tribunal and shall perform such other functions as are assigned to him under these regulations or as may be assigned by the Chairperson or the Vice-Chairman by separate order.