Section 376 in High Court of Chhattisgarh Rules, 2005
376.
The Rules contained in Chhattisgarh High Court Rules pertaining to grant of copies, process fees and translation of documents and such other matters in respect of which, no provision is made in the Rules shall mutatis mutandis apply to the proceedings in the High Court and similarly when proceedings are pending in subordinate Courts, the Rules made by the High Court for the conduct of business of such subordinate Courts shall apply to those proceedings.
