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State of Chattisgarh - Section

Section 195 in The High Court of Chhattisgarh Rules, 2007

195.

Where any judgement or order of any Judge(s) of the Court contains any recommendation for the alteration of the procedure in this Court or recommends to or suggests for the consideration of Government any alteration in law or in rules having the force of law, such judgement shall immediately after delivery be submitted to the Chief Justice.