Section 388(2) in High Court of Chhattisgarh Rules, 2005
(2)No Law Journal shall be entered in this list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R.:Provided that a Law Journal publishing cases only of a particular branch or branches of Law (such as Journals publishing Income tax and Sales tax Cases) may also be entered in the approved list, if it gives an undertaking that it will apply for a copy of every judgment delivered by the Court, which is marked A.F.R. in case relating to the branch or branches of Law which are published in the journal.
