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 25] [Entire Act] State of Chattisgarh - Subsection Section 25(i) in High Court of Chhattisgarh Rules, 2005 (i)An appeal or reference in a case in which a sentence of death or imprisonment of life or a sentence of more than 10 years has been passed.
