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

State of Chattisgarh - Subsection

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

(i)They may inspect judgments in the Inspection Section of the Registry upon a regular application for inspection in accordance with these Rules and on payment of the prescribed fee. Such applications will, however, invariably be dealt with by the office immediately, though only the ordinary fee of Rs. 5/- will be charged upon an ordinary application. Such applications and inspection may be allowed at any time between 10.30 a.m. to 4.30 p.m., to be made by the person named in the order for inspection.