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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(4)(b) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(b)every such person shall be given a reasonable opportunity of being heard in the matter before any decision is arrived at.