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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(c) in Chhattisgarh Civil Courts Act, 1958

(c)the manner in which proceedings of Civil Courts shall be kept and recorded, the manner in which paper books for the hearing of appeals may be prepared and the grant of copies;