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[Cites 0, Cited by 9] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(9) in The M.P. Co-Operative Societies Act, 1960

(9)The powers and functions of the Tribunal may be exercised and discharged by Benches constituted by the Chairman from amongst the members of the Tribunal including himself :Provided that, any interlocutory application may be heard by one or more members who may be present.