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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(2) in High Court of Chhattisgarh Rules, 2005

(2)In a case where the number of accused are more than one, the affidavit shall state as to whether or not bail application of a co-accused is pending or has been disposed of in the High Court.