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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Chattisgarh - Subsection

Section 230(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)After considering the written statement or the result of examination of the opposite party and the result of the local inspection, if any, the Claims Tribunal shall proceed to frame the issues.