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

State of Maharashtra - Subsection

Section 6(1) in Maharashtra State Co-operative Tribunal Regulations, 1962

(1)Every appeal or application shall be presented in person by the appellant or the applicant, as the case may be, or by their duly appointed agent, to the Registrar during office hours of the Tribunal or sent to him by registered post. Where appeals or applications are sent by post, they shall not be accepted unless due postage has been paid.