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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Chattisgarh - Subsection

Section 348(1) in The High Court of Chhattisgarh Rules, 2007

(1)Every petition for initiating proceedings under the Act shall be registered either as Contempt Case (Criminal) or as Contempt Case (Civil). Contempt Case (Criminal) shall be heard and decided by a Division Bench and Contempt Case (Civil) shall ordinarily be heard and decided by an appropriate Single Bench).