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State of Madhya Pradesh - Section

Section 3 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006

3. Place of sitting.

- The place of sitting of the Arbitration Council shall be the registered office of the applicant's co-operative, and the manager of the co-operative shall be responsible for providing all necessary assistance to the Arbitration Council in respect of day-to-day working of the Arbitration Council.