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[Cites 0, Cited by 0] [Section 304(3)] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(3)(iii) in High Court of Chhattisgarh Rules, 2005

(iii)The requests falling under sub-para (i) shall be placed before the District Judge for appropriate allotment and the requests falling under sub-para (ii) shall be placed before the Chief Justice or his designate.