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[Cites 0, Cited by 0] [Section 158(10)] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(10)(iii) in The High Court of Chhattisgarh Rules, 2007

(iii)In cases referred to above, necessary documents should be kept ready by the counsel to enable the Court to dispose of the appeal against interlocutory matter at the first hearing itself.