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State of Chattisgarh - Section

Section 151 in High Court of Chhattisgarh Rules, 2005

151. Supplementary Inst.

- If after issuance of daily list two days in advance, any matter requires hearing and directed to be listed on urgent basis as per the directions of the Chief Justice or the concerned Bench, as the case may be, a supplementary list of such matters shall be prepared and issued on the previous day of hearing.