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 366] [Entire Act] State of Chattisgarh - Subsection Section 366(1) in High Court of Chhattisgarh Rules, 2005 (1)Reference under section 15 (2) of the Act may be made by subordinate Courts either suo motu or on an application received by it.
