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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(g) in Chhattisgarh E-Court Fees Rules, 2015

(g)Preparing and providing various reports as required under these rules and as directed by the High Court of Judicature at Bilaspur and as required by the Appointing Authority from time to time;