Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(1) in Chhattisgarh E-Court Fees Rules, 2015

(1)The Central Record keeping Agency shall provide login ID to the Superintendent of Stamps and the Registrar General of the High Court and to any or all such other officers as they may direct in this regard, for online access to the required information reports in the E-Court Fees system.