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State of Maharashtra - Section

Section 5 in Maharashtra State Co-operative Tribunal Regulations, 1962

5. Office hours.

- The office of the Tribunal shall observe the same office hours as other offices of the Government of Maharashtra in Greater Bombay observe, except that when the Tribunal is in vacation, the office shall remain open during such hours and on such days as the President may notify in the Official Gazette sufficiently in advance. It shall remain closed on Sundays and on such other days as may be declared to be holidays for such offices by the State Government.