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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Chattisgarh - Subsection

Section 7A(2) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(2)Where a party omits to refer or intentionally relinquishes any claim or any portion of his claim, he shall not afterwards be entitled to refer in respect of such claim or portion of claim so omitted or relinquished.