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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(2) in Chhattisgarh E-Court Fees Rules, 2015

(2)The Registrar General of the High Court or the District Judge, as the case may be, will designate an officer not below the rank of Additional District Judge to be called as "Grievance Redressal Officers" to look and enquire into the complaints received against the misconduct or irregularities of the officials of the Court related with the implementation of these rules.