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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(5) in The M.P. Co-Operative Tribunal Regulations, 2000

(5)Whenever Bench of the Tribunal is not available, the Registrar shall adjourn the cases which were scheduled to be listed before the Bench on the dates on which the Bench is not available.