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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(iv) in The High Court of Chhattisgarh Rules, 2007

(iv)To call for a further deposit under Order XLV Rule 10 of Code of Civil Procedure, when the deposit already made by the appellant in an appeal to the Supreme Court is not sufficient to defray the cost of preparing the record;