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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Chattisgarh - Subsection

Section 365(1) in High Court of Chhattisgarh Rules, 2005

(1)Every petition, motion or, reference made under rule 3 shall contain in precise language the statement setting forth the facts constituting the contempt of which the person charged is alleged to the guilty and shall specify, the date or dates on which the contempt is alleged to have been committed.