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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Chattisgarh - Subsection

Section 365(3) in High Court of Chhattisgarh Rules, 2005

(3)Every petition for taking action under the Act, shall be supported by an affidavit and shall comply with the provisions of rules relating to filing procedure, documents, and affidavits provided in these Rules.