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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Chattisgarh - Subsection

Section 154(3) in High Court of Chhattisgarh Rules, 2005

(3)A copy of an order granting stay or execution or bail shall be issued to the Subordinate Courts by the Registry and the envelope in which it is contained shall be marked "Immediale-Order for Bail or Immediate Order of stay of Execution," as the case may be, in red ink.