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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The Bhopal Debt Redemption Act, 1955

(2)A Tribunal shall consist of such number of members as the State Government may think fit to appoint and where a Tribunal consists of two or more members, one of them shall be appointed as the Chairman thereof.