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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(5) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(5)The Opposite Party on or before the date specified in the notice for appearance, may file a reply in writing signed by the Opposite Party or its authorised agent, along with an affidavit verifying the averments made in the reply.