Section 118 in High Court of Chhattisgarh Rules, 2005
118.
After delivery of judgment a copy thereof shall be sent under the seal of the Court and the signature of the Registrar General or the Officer authorized for the purpose to the Appellate Tribunal, as required by sub-section (1) of Section 260 of the Act.B: Estate Duty Act, 1953, Wealth Tax Act, 1957, Customs Act, 1962, Central Excise Act, 1944, Gold (Control) Act, 1968
