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[Cites 0, Cited by 0] [Section 158(9)] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(9)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)Filing of Documents. - The Appellant shall, on the appeal being admitted, file all the essential papers within such period as may be fixed by the High Court for the purpose of the High Court understanding the scope of the dispute and for the purpose of passing interlocutory orders.