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State of Chattisgarh - Section

Section 30 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

30.

Hon'ble the Chief Justice of the High Court of Chhattisgarh may, front time to time and on the advice of the Allotment Committee, make such amendments and additions to these Rules even with retrospective effect, as may be necessary and expedient.