Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Chattisgarh - Subsection Section 6(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016 (3)The appeal, revision or review petition, as the case may be, shall be submitted in as many sets of copies, as there are respondents/non-applicants in the case.
