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[Cites 0, Cited by 0] [Section 381(1)] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(1)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)'Registrar' means the Registrar of the High Court, or such officer of such Court as may be authorized by the Chief Justice to perform such duties as are by these rules assigned to the Registrar;