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Chhattisgarh High Court: Backward Classes Commission Cannot Decide Private Commercial Disputes - (07 Sep 2026)

CIVIL

Chhattisgarh High Court has held that the State Backward Classes Commission cannot decide private commercial disputes or order recovery of money between private parties, adding that calling such a direction a recommendation does not change its true nature.

Tags : BACKWARD CLASSES COMMISSION; PRIVATE COMMERCIAL DISPUTES; PRIVATE PARTIES  

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