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State of Chattisgarh - Section

Section 224 in High Court of Chhattisgarh Rules, 2005

224.

The fees to be paid for supply of copies shall be as prescribed from time to time by the Officer-in-charge Copying Section with previous approval of the Chief Justice. For this and other incidental and ancillary purposes, the Officer-in-charge Copying Section may issue necessary administrative instructions which shall be binding on all concerned.