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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Chattisgarh - Subsection

Section 125(1)(v) in High Court of Chhattisgarh Rules, 2005

(v)For re-admission or restoration of an appeal or application dismissed for default of appearance or for non-payment of process fee or paper-book costs.