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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in Maharashtra State Co-operative Tribunal Regulations, 1962

(2)All appeals and applications shall ordinarily be heard at the headquarters :Provided that the Tribunal may, having regard to the number of appeals or applications received from any particular area or for any other reason hear them at any other convenient place in the State of Maharashtra.