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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Chattisgarh - Subsection

Section 311(2) in High Court of Chhattisgarh Rules, 2005

(2)The name of the person presenting an Election Petition, with a description of the capacity in which he is presenting it, the date and hour of presentation and any other particulars considered necessary shall be endorsed in the margin of first page of the petition by the Registrar (Judicial) under his own signature.