Section 2 in The M.P. Co-Operative Tribunal Regulations, 2000
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(a)"Act" means, the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961).(b)"Agent" means, the person duly authorised by a party to present an application or reply on its behalf before the Tribunal.(c)"Government" means, the Government of Madhya Pradesh.(d)"Legal Practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (No. 25 of 1961).(e)"Party" means, appellant or the applicant and include his Advocate or any other agent on his behalf and further include the respondent or non-applicant and his/their agent.(f)"Rules" means, Madhya Pradesh Co-operative Societies Rules, 1962.(g)"State" means, the State of Madhya Pradesh.(h)"Words" and "expressions" used but not defined in these Regulations shall have the meaning respectively assigned to them in the Act and Rules made thereunder.
