Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in Maharashtra State Co-operative Tribunal Regulations, 1962

(3)Where the President is one of the members who heard the appeal or application, the judgement shall be pronounced by the President and in other cases by the member who is senior most amongst the members who heard the appeal or, as the case may be, the application. Every judgement shall be pronounced in open Court.