Section 234(1)(c) in High Court of Chhattisgarh Rules, 2005

[Cites 0, Cited by 0] [Section 234(1)] [Section 234] [Entire Act]

State of Chattisgarh - Subsection

Section 234(1)(c) in High Court of Chhattisgarh Rules, 2005

(c)the cause, appeal, matter or proceeding in which, or the date of the order under which, the money to which the application relates was paid into the Court and the date and number of the deposit; and

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State of Chattisgarh - Subsection

Section 234(1)(c) in High Court of Chhattisgarh Rules, 2005