Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(1)A cause list of the cases, to be listed before the Tribunal, shall be prepared in the office by the Registrar and in his absence, due to leave or otherwise, by the senior most officials of the Tribunal. The cases shall be listed in motion hearing and for final hearing in Chronological order.