Section 96 in High Court of Chhattisgarh Rules, 2005
96.
In the case of an appeal under Section 378, sub-section (1) or sub-section (2) of the Code of Criminal Procedure, the Registrar (Judicial) or the Officer authorize f°r the purpose shall ascertain whether the accused desires assistance, and if so, he s&H assist him in the appointment of an Advocate on his behalf.(E)Other appeals provided in Cr. P.C.
