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[Cites 0, Cited by 0] [Section 390(7)] [Section 390] [Entire Act]

State of Chattisgarh - Subsection

Section 390(7)(a) in High Court of Chhattisgarh Rules, 2005

(a)He is a working journalist desiring to report regularly the High Court proceedings and furnishes a letter from his newspaper, news agency or other media organization concerned to that effect.