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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(xx) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xx)"Committee" means the Committee constituted by the Chief Justice [* * *] [The words 'under Rule 13 of the Rules' omitted by Notification No. 267/11-15-19/2002, date 13-1-2004.];