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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(iv) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(iv)"Appointing Authority" means the Chief Justice of the High Court or such other Judge or Officer of the High Court as the Chief Justice may nominate;