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State of Chattisgarh - Section

Section 3 in Chhattisgarh State Co-operative Tribunal Regulations, 2016

3. Place of hearing.

- All appeals, revision and review petitions shall ordinarily be heard at the headquarters of the Tribunal:Provided that the Tribunal may also hold its sittings at the Divisional headquarters in the State on such date as may be notified in the Gazette.