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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(b) in Chhattisgarh E-Court Fees Rules, 2015

(b)"Agreement" means the agreement executed between the Appointing Authority and the Central Record keeping Agency describing the terms and conditions of appointment of the Central Record keeping Agency;