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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Chattisgarh - Subsection

Section 311(3) in High Court of Chhattisgarh Rules, 2005

(3)The Registrar (Judicial) shall have the petition examined in order to find out that all the requirements of the Representation of the People Act, 1951, and these rules have been complied with.