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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(2)Where the organization seeks personal hearing, an intimation specifying the date and time of hearing shall be sent to the address indicated in the representation of the organization. The concerned organization shall not be entitled to appear through a lawyer or any person other than an authorized office bearer.