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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(5) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(5)If the Registrar feels any doubt about the propriety of granting the copy of any documents, he shall place the application before the Chairman and act in accordance with him.