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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(1)(d) in High Court of Chhattisgarh Rules, 2005

(d)every memo of appeal under Section 374 of the Code of Criminal Procedure and every petition praying for the exercise of the High Court's power under Section 397/401 of Cr. P.C. shall state the details of the sentence and/or fine imposed and the enactment under which any conviction is held in the proceedings in connection with which the appeal/revision is made.