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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(2)The order shall be signed and pronounced after giving notice to the parties concerned. In case the order is not pronounced on the date fixed, it may be pronounced within fifteen days from the date originally fixed for the hearing.