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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(1)The Registrar shall be the Principal Administrative Officer of the Tribunal and shall be over-all in charge of general office administration and shall be responsible to upkeep day to day working of the Tribunal and its office, subject to the orders and directions of the Chairman and shall be subordinate to him.