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State of Chattisgarh - Section

Section 53 in High Court of Chhattisgarh Rules, 2005

53.

(1)The High Court may order any fact to be proved by affidavit or by oral evidence if it considers it necessary.
(2)The High Court may, if necessary, direct a Court of Session or a Magistrate to take evidence as provided in (Section 391) of the Code of Criminal Procedure.