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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(c) in High Court of Chhattisgarh Rules, 2005

(c)'Chief Justice' means the Chief Justice of the High Court of Chhattisgarh and includes a Judge appointed under Article 223 of the Constitution of India to perform the duties of the Chief Justice.