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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

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