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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(5) in High Court of Chhattisgarh Rules, 2005

(5)In proceedings of the nature referred to in clause (b) of sub-rule (2) of this rule the referring judge shall refer a stated question or questions and shall dispose of the proceedings in accordance with the decision of the Bench on the question or questions referred to it.