Section 82(1)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(1)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(b)A period of three years has not elapsed -

(i)Since the date of expiry of one year from the date of order, where no first appeal or revision had been filed against such order within the time provided therefore; or

(ii)since the date of expiry [of] [The word in bracket is printed in the Gazette as 'or'.] one year from the date [of] [The word in bracket is printed in the Gazette as 'or'.] the order in first appeal, where no second appeal or revision had been filed against such order within the time provided therefore; or

(iii)since the date of order in revision :

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State of Chattisgarh - Subsection

Section 82(1)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995