Section 389(3)(iii) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 389(3)] [Section 389] [Entire Act]

State of Chattisgarh - Subsection

Section 389(3)(iii) in High Court of Chhattisgarh Rules, 2005

(iii)No press representative will, in any circumstances, be allowed private access of Ministerial Officers of the Court, nor will he be allowed perusal of any judgment until it has been revised and signed in the ordinary course, except by the special permission of the Judge who delivered it.

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State of Chattisgarh - Subsection

Section 389(3)(iii) in High Court of Chhattisgarh Rules, 2005