Section 303(4)(i) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 303(4)] [Section 303] [Entire Act]

State of Chattisgarh - Subsection

Section 303(4)(i) in High Court of Chhattisgarh Rules, 2005

(i)Every application under Section 9, Section 14, Section 17, Section 27, Section 34, Section 39, and Section 43 of the Act shall be made in writing duly signed and verified in the manner prescribed by Order-VI, Rule 14 and 15 of the Code of Civil Procedure, 1908 and if the Court so directs, shall be supported by an affidavit. It shall be divided into paragraphs numbered consecutively and shall contain the name, description and place of residence of the parties. It shall contain statement in concised form -

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State of Chattisgarh - Subsection

Section 303(4)(i) in High Court of Chhattisgarh Rules, 2005