Section 26 in High Court of Chhattisgarh Rules, 2005
26.
The following matters shall be heard by a Full Bench:-(A Full Bench shall be a Bench of any number not less than 3 Judges)(i)Reference under Section 57 & 60 of the Indian Stamp Act, 1899.(ii)Matters which are required by a Statute to be heard and decided by a Full Bench.(iii)Such other matters as may be referred to the Full Bench.
