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 21 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003 21. Interpretation. - If any question arises as to the interpretation of these rules, the decision of the Chief Justice shall be final.
