Section 7B(1)(b) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

[Cites 0, Cited by 0] [Section 7B(1)] [Section 7B] [Entire Act]

(b)the petition to the Tribunal is made within one year from the date of communication of the decision of the final authority :

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