Section 7(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(1)On receipt of appeal or revision or review, the Registrar shall after scrutiny of appeal, revision or review petition endorse on it the date of its receipt and if it is found to be in conformity with the provisions of the rules and regulations, the Registrar shall cause an entry to be made in seriatim in the Register of appeal, revision or review, as the case may be, year-wise in Form "A" in respect of appeal, in Form "B" in respect of revision and in Form "C" in respect of review petition.
