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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(2)Every affidavit for use in the Tribunal shall bear the general heading as "Before the Chhattisgarh Co-operative Tribunal, Bilaspur" and shall set forth the cause title of the proceeding or matter in which it is sought to he used and in the case of an affidavit in an interlocutory application, also the case title of the interlocutory application.