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[Cites 0, Cited by 0] [Section 199(4)] [Section 199] [Entire Act]

State of Chattisgarh - Subsection

Section 199(4)(b) in High Court of Chhattisgarh Rules, 2005

(b)One copy may be supplied to the Officer on Special Duty, Parliament Secretariat, Parliament House, in matters pertaining to the provisions of the Constitution of India or Laws made thereunder.