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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(e) in Chhattisgarh Civil Courts Act, 1958

(e)persons who shall be permitted to act as petition writers in the courts subordinate thereto, grant of licences to such persons, conduct of business by them and the scale of fees to be charged by them, the authority by which breaches of rules shall be investigated and the penalties which may be imposed on them;