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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1)(f) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(f)calling proof of facts by affidavit of the party or of any witness and ordering that such affidavit may be read at the hearing on such conditions as the Tribunal or the Bench concerned, thinks fit.