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State of Chattisgarh - Section

Section 301 in High Court of Chhattisgarh Rules, 2005

301.

By an administrative order, the Chief Justice may prescribe other conditions relating to the grant of registration to Advocates' Clerk, including the duration or period of such registration, or renewal thereof, and the levy of fees for such registration, if any, as also conditions attached thereto.D: Prevention of Toutary