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] [Entire Act] State of Chattisgarh - Section Section 8 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975 8. Appearance through advocate or authorised agent. - In an enquiry under the foregoing rules any party to an instrument may appear either in person or through an Advocate or an authorised agent.
