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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1) in Chhattisgarh Civil Courts Act, 1958

(1)Every Court shall be held at such place or places as the High Court may by notification direct or, in the absence of any such direction, at any place within the local limits of jurisdiction of the Court.