Section 77(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)The State Government shall, by notification, constitute a Tribunal called the Chhattisgarh State Co-operative Tribunal to exercise the powers and to discharge the functions conferred or imposed on the Tribunal by or under this Act and the Chhattisgarh Swayatta Sahkarita Adhiniyam, 1999 (No 2 of 2000).
