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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(2)Application for copies or for inspection of the documents shall set out the name and address of the applicant in full, the date and description of documents or order and purpose for which a copy is required. Any application which is not in the proper form shall be required to be represented in proper form.