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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(7) in High Court of Chhattisgarh Rules, 2005

(7)An application for issue of an interim order, unless accompanied by an application for urgent disposal shall be put up with the case on the date fixed for motion hearing of the case. If an application for an interim order is accompanied by an application for urgent disposal it shall be laid before the appropriate Bench as early as possible.