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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2)(iii) in Chhattisgarh E-Court Fees Rules, 2015

(iii)Additional E-Court Fees certificate reports. - For all or any of the collecting branches/offices of the Central Record keeping Agency and Authorised Collection Centers pertaining to any specified day or period;