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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(2) in The M.P. Co-Operative Tribunal Regulations, 2000 (2)A copy of the affidavit and the application for suspension of impugned order shall also be furnished to the respondent or respondents alongwith the notice of hearing.
