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 347 in High Court of Chhattisgarh Rules, 2005 347. Except as otherwise provided in these rules, the provisions of the Code of Civil Procedure, 1908, so far as may be, shall ordinarily apply.
