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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4) in High Court of Chhattisgarh Rules, 2005

(4)Every proceeding in the nature of Public Interest Litigation, except on registration on written information shall have, as its cause title, the cause which is the subject matter of the proceeding in the following form -Writ Petition No...........of..........In re : (Mention the nature of the cause)