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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(5) in Chhattisgarh E-Court Fees Rules, 2015

(5)On termination of appointment under this rule, the Central Record keeping Agency shall transfer all data generated during the period of appointment to the Government/Appointing Authority and it shall not use or cause to be used the data generated during the period of appointment for its business or for any other purpose.