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 53] [Entire Act] State of Chattisgarh - Subsection Section 53(2) in High Court of Chhattisgarh Rules, 2005 (2)The High Court may, if necessary, direct a Court of Session or a Magistrate to take evidence as provided in (Section 391) of the Code of Criminal Procedure.
