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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(3) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006

(3)Any party to a dispute may file an application to the Council in the form appended to these rules stating the facts supporting his claim, the points at issue and the relief or remedy sought in person or by any agent or by registered post with acknowledgment due addressed to the Secretary of the Council.