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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(6) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(6)All correspondence, letters, summons and notices shall be signed by the Registrar and in his absence, due to leave or otherwise, by the senior most official of the Tribunal.