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[Cites 0, Cited by 0] [Section 389(3)] [Section 389] [Entire Act]

State of Chattisgarh - Subsection

Section 389(3)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)Such press representatives will be permitted to peruse the judgments in open Court just after delivery with the permission of the Judge and while he is on the Bench.