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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Chattisgarh - Subsection

Section 201(3) in High Court of Chhattisgarh Rules, 2005

(3)Invariably, all certified copies shall be prepared through Photo Copiers. Only in such cases where technically it is not feasible or for any other reason it is either not feasible or not practicable or not desirable, copies shall be prepared through means other than Photo Copier, either by typewritten method or otherwise, but only with the prior written permission of the Officer-in-charge Copying Section.Certified Copies