Section 2(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);(b)"Agent" means the person duly authorised by a party to file an application or reply on his/her behalf before the Tribunal;(c)"Government" means the Government of Chhattisgarh;(d)"Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (No. 25 of 1961);(e)"Party" means appellant or applicant and includes his Advocate or any other agent on his/her behalf and also include respondent or nonapplicant and his/her agent;(f)"Rules" means the Chhattisgarh Co-operative Societies Rules, 1962;(g)"State" means the State of Chhattisgarh.
