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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(2)If appeal, revision or review petition is typed or hand written on any paper in contravention of the provisions of sub-regulation (1), the Registrar shall return the same to the party or his agent for removing the defects within a period of seven days from the date of such return.