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State of Chattisgarh - Section

Section 313 in The High Court of Chhattisgarh Rules, 2007

313.

The Chhattisgarh High Court Rules, except in so far as they arc inconsistent with Part (A) of this Chapter, shall apply mutatis mutandis to all election petitions. Where no specific provision is made in the Act. the Code or the High Court Rules, the Judge may pass such orders as he may consider necessary.
(B)Rules under the Bankers' Books Evidence Act, 1891