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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Chattisgarh - Subsection

Section 390(8) in High Court of Chhattisgarh Rules, 2005

(8)All facilities including supply of copy of the judgment/order will be confined only to the accredited legal correspondents. Each media organization will be entitled to only one copy of the judgment/order through its regularly accredited correspondent.