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

State of Chattisgarh - Subsection

Section 19(4) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(4)The High Court shall cause a copy of its order in revision to be certified to the Tribunal.Explanation. - For the purposes of this section, an award shall include an 'interim' award.