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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(1) in High Court of Chhattisgarh Rules, 2005

(1)Any person desiring to apply to the High Court under Article 226 of the Constitution of India for issuance of any writ, order, command or direction in the nature of Habeas Corpus % hall file his application; as far as possible; in the format prescribed for filing writ petitions.