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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1) in The M.P. Co-Operative Tribunal Regulations, 2000

(1)The Registrar shall be the Principal Administrative Officer of the Tribunal and shall be over all incharge of general office administration and shall be responsible to up keep day to day working of the Tribunal and its office, subject to the orders and directions of the Chairman and shall be subordinate to him.