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State of Madhya Pradesh - Section

Section 13 in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

13. Place of sitting.

- The Tribunal shall for the transaction of business before it ordinarily hold sittings at Bhopal and may whenever deemed necessary or convenient also hold sittings either for hearing or for spot inspection, at any other place within the State as the Chairman may allow.