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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(12) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006

(12)Each respondent intending to contest the application shall file in duplicate the reply of the application to the Chairman of the Council within 15 days of the service of the notice of application on him.