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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(3)(c) in Delhi Co-Operative Tribunal Rules, 2006

(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;