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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Chattisgarh - Subsection

Section 40(4) in The High Court of Chhattisgarh Rules, 2007

(4)in case of a Single Bench where the natter relates to a subsequent bail application under Section 438/439 of the Code of Criminal Procedure, the same shall be listed before the regular Single Bench.