Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 238] [Entire Act] State of Chattisgarh - Subsection Section 238(3) in The High Court of Chhattisgarh Rules, 2007 (3)the balance shown in the pre-emptory cash book with those in the general cash book.
