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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Chattisgarh - Subsection

Section 91(1)(i) in The High Court of Chhattisgarh Rules, 2007

(i)In the case of a First Appeal from a judgement and decree, the Registrar (Judicial) shall admit the appeal and direct issuance of notices to the respondents.