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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(3) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(3)The High Court shall in deciding any revision under this section exercise the same powers and follow the same procedure as far as may be, as it does in deciding a revision under Section 115 of the Code of Civil Procedure 1908 (No. 5 of 1908).