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[Cites 0, Cited by 0] [Section 267(3)] [Section 267] [Entire Act]

State of Chattisgarh - Subsection

Section 267(3)(xi) in The High Court of Chhattisgarh Rules, 2007

(xi)An application relating to or incidental to or arising in or out of any appeal, reference, revision or review arising in or out of the case