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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Chattisgarh - Subsection

Section 135(2) in The High Court of Chhattisgarh Rules, 2007

(2)In the matter of any pending case the interlocutory applications or any other pleadings or affidavits or documents filed shall clearly state the case number and the date of hearing, if any.