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

State of Chattisgarh - Subsection

Section 9(1)(b) in Chhattisgarh E-Court Fees Rules, 2015

(b)Creating need based software in designated Courts, and at authorised collection centers (the point of contact for payment of Court Fees), within the State in such places as specified from time to time by the Appointing Authority;