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

State of Maharashtra - Subsection

Section 10(4) in Maharashtra State Co-operative Tribunal Regulations, 1962

(4)No appeal or application shall be rejected under this regulation unless an opportunity is given to the appellant or, as the case may be, the applicant to represent his case before the Tribunal and grounds for rejection are recorded.