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State of Madhya Pradesh - Section

Section 6 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006

6. Representation of parties.

- No party shall be represented at the hearing of the dispute by any Legal Practitioner, except with the permission of the Arbitration Council :Provided that where the permission is so granted, the other party to the dispute shall be entitled to be represented by a Legal Practitioner.