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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(n) in Chhattisgarh E-Court Fees Rules, 2015

(n)"Grievance Redressal Officer" means an officer of the department, not below the rank of District Registrar (Collector of Stamps) authorised by the Superintendent of Stamps or an officer not below the rank of Additional District Judge authorised by the Registrar General of the High Court or the District Judge, as the case may be;