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

State of Chattisgarh - Subsection

Section 225(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)No document which is not produced by the opposite party on or before the first hearing shall not without the sanction of the Claims Tribunal be recorded in evidence on behalf of that party.