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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Chattisgarh - Subsection

Section 225(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)The opposite party may on or before the first hearing or within such time as the Claims Tribunal may permit, file a written statement dealing with the claim raised in the application alongwith the document on which it relies and any such written statement and such documents shall form part of the record.