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State of Chattisgarh - Section

Section 358 in High Court of Chhattisgarh Rules, 2005

358.

When an appeal under Section 72 (2) has been admitted, the Registrar (Judicial) shall send for the record and on receipt thereof shall take steps for the preparation of paper books, so far as may be, in accordance with the rules of the Court regarding preparation of paper books in appeals from original orders.