Section 67(3) in The M.P. Co-Operative Societies Act, 1960
(3)[ The Registrar or his nominee, as the case may be, shall record a note in Hindi of the evidence of the parties and witnesses who attend and upon the evidence so recorded and after consideration of any documentary evidence produced by either side, shall give a decision or award, as the case may be, which shall be reduced in writing. If the applicant duly summoned is absent, the case may be dismissed in default. If the non-applicant is absent, the case can be decided ex-parte. In cases, where three nominees are appointed, the majority shall prevail :Provided that where a dispute has been decided against any party in default and if such party satisfies the Registrar within thirty days from the date of such default, that there was sufficient cause for its non-appearance, the Registrar shall make an order setting aside the decision and shall appoint a date for proceeding with case.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
