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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Chattisgarh - Subsection

Section 89(1) in High Court of Chhattisgarh Rules, 2005

(1)Jail Appeals may be received by post or otherwise. In the case of such appeals, after the office has reported that it is within time and is admissible, the Registrar (Judicial) or the Officer authorized for the purpose shall submit it with a copy of judgment or order appealed against to a Bench for orders :