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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2)(c) in Chhattisgarh E-Court Fees Rules, 2015

(c)Maintain the logs of all the activities on the server dedicated for E-Court Fees under guidelines of Indian Computer Emergency Response Team "CERT" on regular basis.