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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1) in Delhi Co-Operative Tribunal Rules, 2006

(1)An appeal under sub-section (2) of Section 112 or an application for revision under sub-section (6) of Section 114 shall be either presented in person or sent by registered post to the appellate or revising authority.