Section 329 in High Court of Chhattisgarh Rules, 2005
329.
The Chhattisgarh High Court Rules, except in so far as they are inconsistent with the above rules, shall apply mutatis mutandis to all election petitions. Where no specific provision is made in the Act, the Code or the High Court Rules, the Judge may pass such orders as he may consider necessary.B: Rules under the Bankers' Books Evidence Act, 1891 (XVIII of 1891)
