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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6) in Maharashtra State Co-operative Tribunal Regulations, 1962

(6)No appeal or application shall be accepted by the Registrar unless it complies with the requirements of the regulation :Provided that an appeal or application may, with the sanction of the President, be accepted, if the President is of opinion that compliance with any of such requirements in any particular case is not necessary.