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State of Chattisgarh - Section

Section 184 in High Court of Chhattisgarh Rules, 2005

184.

In respect of the paper-books to be prepared by the Court where either of the parties would be required to defray the costs, the Registrar (Judicial) or the Officer authorized for the purpose from time to time shall notify the cost structure in respect of the paper books which shall always be paid by the parties accordingly.