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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Chattisgarh - Subsection

Section 388(5) in High Court of Chhattisgarh Rules, 2005

(5)Two registers in the prescribed form to be called 'Register of Copies of Judgments marked A.F.k.' and 'Register of Applications for copies of Judgments marked A.F.R., respectively shall be maintained by the Section Officer of the Copying Department with respect to such copies.