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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Chattisgarh - Subsection

Section 262(5) in High Court of Chhattisgarh Rules, 2005

(5)Part I and Part II shall be separately paged throughout and a table of content shall be made at the beginning of the Part showing which pages are allotted to each Section and each kind of register.