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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(1) in High Court of Chhattisgarh Rules, 2005

(1)Every writ petition under Articles 226/227 of the Constitution of India shall, on the first page contain the index and immediately thereafter the petitioner shall provide a synopsis indicating dates and events in chronological order, the relevant provisions of law and the authorities/judgments relied upon.