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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2)(b) in High Court of Chhattisgarh Rules, 2005

(b)The rejoinder together with annexures in continuation to the annexures of the writ petition shall be placed just below the writ petition or the amended writ petition, as the case may be.