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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(8) in The High Court of Chhattisgarh Rules, 2007

(8)Any application under the provisions of Code of Civil Procedure or any other enactment for the time being in force made in an appeal, revision or any other proceedings in a matter within the jurisdiction of a Judge sitting alone and which is not otherwise expressly provided for.