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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(11) in High Court of Chhattisgarh Rules, 2005

(11)Proof of identity. - The Court may, in cases where it deems it necessary, require proof, in addition to the usual statement required to be made in the petition, of the identity of the deceased or of the party applying for the grant.