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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(3)In Part B, such cases for final hearing shall be listed, in which all parties have been served and record of the Lower Court, if any, has been received and the case is otherwise ripe for final hearing.