Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(3) in The M.P. Co-Operative Tribunal Regulations, 2000 (3)All other applications for interim relief shall be given 1-A Nos. as interim application Nos. 1, 2,3 (as the case may be) in the file of the concerned record itself.
