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[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(2)(h) in High Court of Chhattisgarh Rules, 2005

(h)an affidavit, supported by the relevant documents to the effect that the condition to be satisfied under sub-section (4) or sub-section (5) or subsection (6) of Section 11 of the Act, as the case may be, before making the request has been satisfied and how it has been so satisfied.