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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Chattisgarh - Subsection

Section 390(3) in High Court of Chhattisgarh Rules, 2005

(3)He has regularly reported the proceedings of the Supreme Court or any High Court for at least six months on temporary accreditation granted to him and continues to represent a daily newspaper of not less than 40,000 circulation certified by the Registrar of Newspapers, the Audit Bureau of Circulation (ABC) or the Director of State Information Bureau, a national agency or media organization like A.I.R. and Doordarshan.