Section 231(1)(iii) in The High Court of Chhattisgarh Rules, 2007

[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Chattisgarh - Subsection

Section 231(1)(iii) in The High Court of Chhattisgarh Rules, 2007

(iii)the cause, appeal, matter or proceeding in which, and the date of the order under which, the money, to which the application relates, was paid into the Court and the date and number of the deposit; and

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State of Chattisgarh - Subsection

Section 231(1)(iii) in The High Court of Chhattisgarh Rules, 2007