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 385(7)] [Section 385] [Entire Act] State of Chattisgarh - Subsection Section 385(7)(iii) in The High Court of Chhattisgarh Rules, 2007 (iii)The application must be accompanied by an attested copy of the Law degree and a letter of request/recommendation from the Editor or Publisher of the concerned Newspaper.