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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(1)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)The name, description and place of residence, specifying whether such place of residence is registered address within the meaning of Order VII Rule 19 and Order VIII Rule 11 of the Code of Civil Procedure of each appellant, respondent/proposed respondent, opposite party or the petitioner, in the case of memorandum of appeal, petition for revision, as the case may be and of the applicants in the case of memorandum of objection ;