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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(6)(b) in High Court of Chhattisgarh Rules, 2005

(b)Where the court orders that certain matters in controversy between the parties shall be decided on oral evidence, it may either itself record the evidence or may direct any Court or Tribunal or a Commissioner appointed for the purpose to record it in accordance with the procedure prescribed by law.