Section 388(4) in High Court of Chhattisgarh Rules, 2005
(4)As soon as judgment marked A.F.R. has been received in the disposal Section or the Criminal Department, as the case may be, an assistant there shall enter it in a register to be called Register of Judgments marked A.F.R., the entries being made in chronological order, and shall send such judgment immediately to the Section Officer of the Copying Department for the preparation of as many copies as there are law journals on the approved list.
