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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1)(c) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(c)examining or allowing either party to a reference to examine an expert on any point at issue where opinion of such expert would be relevant under the provisions of the Evidence Act, 1872 (No. 1 of 1872);