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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(1)In a case pending before the Tribunal it may act notwithstanding/the absence of the Chairman or any member or the existence of any vacancy in the office of the Chairman or any member.Proviso-Omitted.