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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(xxix) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xxix)"Post" means a post on the establishment of the High Court and a post shall be deemed to be a post in Class-I, Class-II, Class-III or Class-IV as the case may be as specified in the First Schedule;