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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2)(ii) in Chhattisgarh E-Court Fees Rules, 2015

(ii)Government payable reports. - Authorised Collection Centre-wise (including collecting branches of the Central Record keeping Agency) total collection report of any specified day or period;