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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(ix) in The High Court of Chhattisgarh Rules, 2007

(ix)To require any person and party to file an affidavit with respect to any application or matter in respect of which the Registrar has power to exercise any discretion or to make any order;