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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(3) in The High Court of Chhattisgarh Rules, 2007

(3)In a proceeding of the nature referred to in sub-rule (1) of this rule, the referring Judge may refer a stated question(s) or may recommend that the proceedings itself be heard and decided by the Bench to which it is referred.