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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3) in Maharashtra State Co-operative Tribunal Regulations, 1962

(3)Where fresh evidence has been adduced under sub-regulation (1) or a witness has been examined as provided in sub-regulation (2), the parties may, if they so desire, address the Tribunal on the points arising out of the fresh evidence or the deposition of the witness.