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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The Bhopal Debt Redemption Act, 1955

(3)A Tribunal, where it consists of two or more members, may act notwithstanding the temporary absence for any reason of the Chairman or any other member, and when the Chairman or other member rejoins his office after such absence the proceedings may be continued before the Tribunal from the stage at which he rejoins.