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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Chattisgarh - Subsection

Section 156(c) in High Court of Chhattisgarh Rules, 2005

(c)If before two days of hearing counsel for the parties agree for adjustment on account of some difficulty, then the adjustment be made and next date of hearing shall be given by the Registrar (Judicial) according to the convenience of the parties.