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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17A(a) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(a)"Court" means [* * *] a civil, revenue, criminal, labour or any other Court or Tribunal or Authority, by whatever name called, acting in the proceedings of judicial or quasi-judicial nature;