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State of Chattisgarh - Section

Section 143 in High Court of Chhattisgarh Rules, 2005

143.

(1)At the time the matter is listed in the Court and if the Caveat has been Filed, the name of the counsel for the Caveator shall be shown in the cause list.
(2)Where a caveat has been lodged under these rules, such caveat shall remain in force for a period of 90 days.