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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Chattisgarh - Subsection

Section 368(4) in The High Court of Chhattisgarh Rules, 2007

(4)Notice of petition. - Where notice is directed to be given to any party, it shall be served together with a copy of the petition and the petition shall not be heard until fourteen days after the service of the notice, unless the Judge otherwise directs.