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State of Chattisgarh - Section

Section 211 in The High Court of Chhattisgarh Rules, 2007

211.

Every application received for copying shall be duly registered and given a number and a receipt of submission shall be issued. Every such receipt shall show that number and also the date on which the copy is supposed to be ready. In case, the copy is not ready on that date, a fresh date shall be given which shall be mentioned on the receipt.