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State of Chattisgarh - Section

Section 307 in High Court of Chhattisgarh Rules, 2005

307.

Every Election Petition shall be : -
(a)typewritten or printed fairly and legibly on foolscap size paper of reasonable quality, one side of the paper only being used, leaving a quarter margin on the left and at least 1 */2 inches open space on the top and bottom of each sheet.
(b)written in English, numbering separately the paragraphs thereof;
(c)couched in proper language, and in conformity with Sections 81, 82 and 83 of the Representation of the People Act, 1951.