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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(3) in Chhattisgarh Rent Control Adaptation Rules, 2016

(3)After receiving the application the reader shall send it to the copying section with record within three days and if the certified copy is required in the pending case, then prior permission from the Court shall be obtained.