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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(2) in High Court of Chhattisgarh Rules, 2005

(2)Every such appeal, application or revision shall be accompanied by certified copy of the(Order under challenge (appealed against) and as many spare copies as are required:Provided that the provisions of this Rule, shall not apply to a memo of appeal or an application or a memo of revision made by an accused in duress.