Section 308 in High Court of Chhattisgarh Rules, 2005
308.
The Registered address required to be filed under rules 19 and 20 of Order VII and rule II of Order VIII of the Civil Procedure Code shall contain the following particulars : -(a)the name of the street, lane or municipal ward and the number of the house, if any;(b)the name of the town or village;(c)the post office; and(d)the tehsil and the district.
