[Cites 0, Cited by 0]
[Section 197]
[Entire Act]
State of Chattisgarh - Subsection
Section 197(1) in The High Court of Chhattisgarh Rules, 2007
| Class of cases | Number of spare copies |
| (1) | (2) |
| All civil appeals and revisions | 3 |
| Criminal appeals in Session cases in whichdeath sentence has been confirmed | 5 |
| Criminal appeals in other Session cases | 4 |
| Criminal revisions from the decision of, orreference by, Sessions or Additional Sessions judge | 4 |
| Criminal appeals and revision from decisions ofMagistrates and reference by District Magistrate | 2 |
| Writ Petitions | 4 |