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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Chattisgarh - Subsection

Section 316(2) in High Court of Chhattisgarh Rules, 2005

(2)If the petition is not dismissed under Section 86 (1) of the Act, a summons, on the direction of the Judge, shall be issued to the respondents to appear before the Judge on a day not earlier than three weeks from the date of the issue of the summons, unless otherwise ordered by the Judge.