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State of Chattisgarh - Section

Section 72 in High Court of Chhattisgarh Rules, 2005

72.

Every appeal/review/revision shall be headed "IN THE HIGH COURT OF CHHATTISGARH AT BILASPUR". If it relates to a cause, appeal or other proceeding already before the Court the class and number of such cause, appeal or proceeding shall be set out immediately below the title; otherwise the class or proceeding to which the petition belongs shall be indicated.