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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(5) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

(5)Scrutiny Committee may send the notice or summons for service to the Teshildar, Additional Tehsildar, Nayab Tehsildar, who shall serve the notice in the manner as directed in FORM-6C.