Section 13(3)(b) in The M.P. Co-Operative Tribunal Regulations, 2000

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3)(b) in The M.P. Co-Operative Tribunal Regulations, 2000

(b)If the party seeking the additional evidence satisfies the Tribunal that such evidence, notwithstanding, the exercise of due diligence was not within his knowledge or could not be discovered or produced by him at the time when the order under appeal was passed; or

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State of Madhya Pradesh - Subsection

Section 13(3)(b) in The M.P. Co-Operative Tribunal Regulations, 2000