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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Chattisgarh - Subsection

Section 388(9) in High Court of Chhattisgarh Rules, 2005

(9)If the representative of any law journal on the approved list does not apply for copy of any judgment marked A.F.R. within three weeks from the date on which it is so marked the name of such journal may be removed from the approved list.