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 299] [Entire Act] State of Chattisgarh - Subsection Section 299(ii) in High Court of Chhattisgarh Rules, 2005 (ii)To obtain reports by the Stamp Reporter on civil appeals and application, and by the concerned Clerk on criminal appeals, before their presentation in Court.
