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[Cites 0, Cited by 0] [Section 199(3)] [Section 199] [Entire Act]

State of Chattisgarh - Subsection

Section 199(3)(a) in High Court of Chhattisgarh Rules, 2005

(a)Two copies to the Secretary to the Government of India, Ministry of Home Affairs, under intimation to the Secretary to Government of Chhattisgarh, Law Department.