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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Chattisgarh - Subsection

Section 189(2) in High Court of Chhattisgarh Rules, 2005

(2)On noticing that after conclusion of the hearing the judgment is not pronounced within a period of two months, the Chief Justice shall draw the attention of the Bench concerned to the pending matter.