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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Chattisgarh - Subsection

Section 388(8) in High Court of Chhattisgarh Rules, 2005

(8)As soon as copies are ready they shall be delivered to the representative of the journals on the approved list on their submitting a duly stamped application and on payment of Rs. 2/- (in Court fee stamps affixed on the application) per copy of every such judgment or order.