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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(12) in The High Court of Chhattisgarh Rules, 2007

(12)Civil Revisions. - A revision petition may be filed under Section 115 of the Code or under any special statute. The provisions of case flow management rules in regard to Writ Appeals and Fist Appeals to the High Court, shall mutatis mutandis apply in respect of revision petitions.