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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(1)The Tribunal may, on such terms as it thinks fit and at any stage adjourn the hearing of the appeal, revision or applications for review on its own accord by mentioning in the open Court or on a oral request or by an application supported with affidavit filed by the petitioner or the respondent.