Section 33 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
33. Requisition of records.
- Assistant, Deputy, Joint, Additional Registrar or Registrar of the Co-operative Department in the State, while dispatching their records to the Tribunal, shall invariably mention in their covering memo, number of appeal, revision or miscellaneous petition before the Tribunal and date of hearing fixed in the matter by the Tribunal.
