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

State of Chattisgarh - Subsection

Section 19(4) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(4)Certified copies of documents or order shall be signed and delivered by the Registrar to the party concerned on payment of prescribed fee for preparing the copies. In the absence of the Registrar, due to leave or otherwise, the same shall be signed by the senior most official of the Tribunal.