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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(3) in High Court of Chhattisgarh Rules, 2005

(3)Application-How to be written and presented. - An application for probate or letters of administration, or succession certificate shall be accompanied with an affidavit and shall comply with the provisions regarding filing procedure, registration and listing of cases and shall be registered as Miscellaneous Civil Cases.