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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(c) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

(c)set forth concisely and under distinct heads, the grounds of objection to the order appealed from or sought to be revised together with a memorandum of evidence;