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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(ii) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(ii)Where the Chief Justice is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may by order dispense with or relax the particular rule to such extent and subject to such exception and conditions as he may deem necessary :