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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(3)The record of first, second appeal and revision shall be preserved for a period of ten years from the date of disposal. The record of other cases other than first, second appeal and revision shall be preserved for a period of five years.