Section 382(2)(vii) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 382(2)] [Section 382] [Entire Act]

State of Chattisgarh - Subsection

Section 382(2)(vii) in High Court of Chhattisgarh Rules, 2005

(vii)Details of the facts specified in Section 20 (1) of the Act so far as they are known to the petitioner. In particular the details shall include -

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State of Chattisgarh - Subsection

Section 382(2)(vii) in High Court of Chhattisgarh Rules, 2005