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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Chattisgarh - Subsection

Section 160(3) in High Court of Chhattisgarh Rules, 2005

(3)The receiving official should acknowledge submission of process fee on the duplicate form, after verifying that the memorandum of appeal, petition, revision etc. presented with the process fee are in order.