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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Manipur - Subsection

Section 94(2) in The Manipur Co-operative Societies Act, 1976

(2)Except with the permission of the Registrar or his nominee or board of nominees, as the case may be, no party shall be representative at the hearing of a dispute by a legal practitioner.