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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Co-Operative Tribunal Regulations, 2000

(2)Working hours of the Tribunal for hearing of the cases shall be between 11 AM. and 5 P.M. with break between 2 P.M. and 2.30 P.M. Timings may however, be suitably amended by the Chairman as and when necessary.