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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(c) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987

(c)the additional matters in respect of which the Tribunal shall have the powers of a Civil Court under clause (f) of sub-section (2) of Section 9; and