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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(9) in High Court of Chhattisgarh Rules, 2005

(9)The court may in its discretion either before the non-applicant is called upon to appear and answer or afterwards on the application of the non-applicant, demand from the applicant security in cash for the costs of the application.