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 24] [Entire Act] State of Chattisgarh - Subsection Section 24(1) in The High Court of Chhattisgarh Rules, 2007 (1)Applications for grant of bail under Section 438 or 439 of the Code of Criminal Procedure and applications under Section 482 of the Code of Criminal Procedure.
