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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in Maharashtra State Co-operative Tribunal Regulations, 1962

(5)Where in any case the President is of the opinion that it is not necessary to go through any record or proceedings pertaining to an appeal or application he may admit without waiting or going through such record or proceedings.