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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(5) in Chhattisgarh State Co-operative Tribunal Regulations, 2016 (5)Whenever Bench of the Tribunal is not available, the Registrar shall adjourn cases which were scheduled to be listed on the dates on which the Bench is not available.
