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 11] [Entire Act] State of Chattisgarh - Subsection Section 11(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016 (3)The charges of registered post shall be borne by the appellant or the petitioner, as the case may be.Chapter-IV Hearing, Adjournment and Judgments
