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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(5) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(5)On receipt of the reference under sub-section (1), if the Tribunal is satisfied that the reference is a fit case for adjudication, it may admit the reference but where the Tribunal is not so satisfied it may summarily reject the reference after recording reasons therefor.