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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(3)The copy of every decision or order of the Tribunal shall be supplied to the appellant and such other parties as in the opinion of the Tribunal are likely to be affected by the decision or order, either in person or through registered post.Chapter-V Miscellaneous