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State of Chattisgarh - Section

Section 32 in High Court of Chhattisgarh Rules, 2005

32.

When in any appeal or civil matter heard by a Bench two Judges, the Judges comprising the Bench differ on a point of law and state the point on which they differ the proceedings shall be placed before the Chief Justice for the purpose of nominating one or more of the other Judges to deal with the matter.