Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act] State of Chattisgarh - Subsection Section 13(4)(a) in Chhattisgarh State Co-operative Tribunal Regulations, 2016 (a)if the authority against whose order, the appeal or application is preferred, has refused to admit evidence which ought to have been admitted; or