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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(3) in Chhattisgarh E-Court Fees Rules, 2015

(3)The Grievance Redressal Officer conduct a fair enquiry with regard to such complaints by giving an opportunity of being heard to the parties concerned and submit the enquiry report to the Superintendent of Stamps or the Registrar General of the High Court or the District Judge, as the case may be.