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State of Chattisgarh - Section

Section 94 in High Court of Chhattisgarh Rules, 2005

94.

On receipt of the records from the Lower Court, the Registrar (Judicial) or the Officer authorized for the purpose shall cause six copies of paper-books at the cost of the Court to be prepared in Division Bench cases only. Such paper-books shall be prepared in accordance with procedure prescribed in this Chapter.