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[Cites 0, Cited by 0] [Section 367(9)] [Section 367] [Entire Act]

State of Chattisgarh - Subsection

Section 367(9)(i) in The High Court of Chhattisgarh Rules, 2007

(i)Applications with respect to the guardianship of the person or property of a minor and applications under Section 31 of the Act for sanction for the sale of the property of a minor, and proceedings taken in connection with the accounts of each year shall be entered in the register of Miscellaneous Judicial Cases.