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[Cites 0, Cited by 0] [Section 383(5)] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(5)(c) in High Court of Chhattisgarh Rules, 2005

(c)That he is not authorized to make transfer or do any of the acts mentioned in Section 28 and 29 without the permission of the Court.