Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(1)Every order of the Tribunal shall be in writing and shall be pronounced in the court immediately after hearing or on the date fixed for the purpose, which shall not be ordinarily more than fifteen days from the date of the final hearing.