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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(5) in The High Court of Chhattisgarh Rules, 2007

(5)In proceedings of the nature referred to in clause (ii) of sub-rule (2) of this rule, the referring Judge shall refer a stated question(s) and shall dispose of the proceedings in accordance with the decision of the Bench on the question(s) referred to it.