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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(15) in The High Court of Chhattisgarh Rules, 2007

(15)The Registrar General may at any time revise the order passed by him under sub-rule (12) and may, for reasons to be recorded in writing, reinstate the person removed or declare him eligible for registration.