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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(4)(i) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(i)Appellant or applicant as the case may be, along with memo of appeal or any other petition shall file his/their registered address. Similarly the respondents or non-applicants as the case may be on his/their first appearance before the Tribunal shall file their registered address.