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[Cites 0, Cited by 0] [Section 288(1)] [Section 288] [Entire Act]

State of Chattisgarh - Subsection

Section 288(1)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)the passing of a resolution by the Supreme Court Bar Association or by a High Court Bar Association declaring any person to be a tout shall be evidence of general repute of such person for the purpose of this rule.