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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Chattisgarh - Subsection

Section 389(1) in High Court of Chhattisgarh Rules, 2005

(1)The accredited and approved representatives of approved newspapers who have been granted accreditation and.approval under these Rules will be allowed seats in Court, if they so desire, for the purpose of reporting proceedings.