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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(13) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006

(13)In reply, the respondent shall specifically admit, deny or explain the facts stated by the applicant in his application and also state such additional facts as may be found necessary tor a just decision in the case.