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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(3) in High Court of Chhattisgarh Rules, 2005

(3)Under the orders of the Chief Justice, the Registrar General may, from time to time, notify guidelines indicating the nature of matters which would fail within the ambit of Public Interest Litigation.