Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Chattisgarh - Subsection Section 11(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016 (2)A copy of the affidavit and the application for suspension of impugned order shall also be furnished to the respondent alongwith the notice of hearing.
