Section 13(4)(b) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

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State of Chattisgarh - Subsection

Section 13(4)(b) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(b)if the party seeking the additional evidence satisfies the tribunal that such evidence, notwithstanding the exercise of due diligence was not within his knowledge or could not be discovered or produced by him at the time when the order under appeal was passed; or

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State of Chattisgarh - Subsection

Section 13(4)(b) in Chhattisgarh State Co-operative Tribunal Regulations, 2016