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[Cites 0, Cited by 0] [Section 383(9)] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(9)(iii) in High Court of Chhattisgarh Rules, 2005

(iii)An application under Section 31 shall be treated as "disposed of' as soon as the permission for sale etc. has been given or refused.