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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2) in High Court of Chhattisgarh Rules, 2005

(2)Every written communication treated as a petition in which the petitioner is not represented by a Counsel shall, after registration, be placed before the Court for directions regarding preliminary hearing. The Court shall in every such matter nominate an advocate to present the matter at the stage of preliminary hearing.