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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(2) in High Court of Chhattisgarh Rules, 2005

(2)The petitioner shall make a statement that he has no individual/personal interest in the subject matter except in cases where the petition falls in the category of one of the members/group/ society/community for whose benefit the P.I.L. has been filed. If he has any individual/personal interest, he shall disclose the same.