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State of Chattisgarh - Section

Section 319 in High Court of Chhattisgarh Rules, 2005

319.

After the pleadings in the election petition are received, a date shall be fixed, at the direction of the Judge, for (1) discovery of documents, (2) inspection of the documents disclosed, and (3) the production of documents which are in the possession and power of the parties and issues will then be settled.