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 375 in High Court of Chhattisgarh Rules, 2005 375. In case w here proceedings are initiated by the High Court, suo motu or on the motion of the Advocate-General, the Registry shall prepare the paper-book in quadruplicate.
