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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(5)(a) in High Court of Chhattisgarh Rules, 2005

(a)No record of a case or proceeding in possession of any court or Tribunal over which superintendence is claimed shall be requisitioned unless ordered by the court either of its own motion or upon an application made by any of the parties to the application.