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State of Chattisgarh - Section

Section 96 in The High Court of Chhattisgarh Rules, 2007

96.

In all Criminal Appeals and Criminal Revisions arising out of conviction and sentence imposed by a Judicial Magistrate or a Sessions Court, the Registrar (Judicial) shall send for the record of the Court(s) below. In other cases, the record of the Court below shall not be requisitioned unless otherwise directed by the Court.