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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Co-Operative Tribunal Regulations, 2000

(1)Any party to any proceedings before the Tribunal may apply to the Registrar for the inspection of any documents, or for a certified copy of the any document and for the orders of the Tribunal.