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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(19) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006

(19)Where without sufficient cause a party fails to appear at an oral hearing or to produce documentary evidence, the Council may continue the proceedings and make (he award on the basis of evidence before it.