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State of Chattisgarh - Section

Section 87 in High Court of Chhattisgarh Rules, 2005

87.

Six copies of paper-book shall be prepared and immediately on receipt of the paper-book the Registrar (Judicial) shall cause one copy to be sent to the Public Prosecutor and one copy to the Accused's Advocate, the remaining 4 copies shall be retained for the use of the Court.