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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(47) in High Court of Chhattisgarh Rules, 2005

(47)Administrator General's Act. - Nothing in the rules in this Chapter shall apply to application or acts to be done by the Administrator-General, in so far as they conflict with the provisions of the Administrator-General's Act.H. Rules under Sections 14 and 21 of The Hindu Marriage Act, 1955(Act No. XXV of 1955)