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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(3) in The Chhattisgarh Gram Nyayalaya Rules, 2001

(3)If the notice does not show sufficient reasons in answer to the notice or refuses to accept the notice, the Gram Nyayalaya may take appropriate action in accordance with law against the notices.