Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 345 in High Court of Chhattisgarh Rules, 2005

345.

In all five copies of paper books shall be prepared in each case, one of which shall be delivered to the member reported against or his counsel one to each of the advocates representing the Council and the State or Union of India as the case may be, and the remaining two copies shall remain with the record for the use of the Hon'ble Judges.