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[Cites 0, Cited by 3] [Section 77(3)] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(3)(a) in The M.P. Co-Operative Societies Act, 1960

(a)No person shall be qualified to be the Chairman of the Tribunal unless he had been a Judge of a High Court or has held the office of a District Judge for not less than five years.