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 71] [Entire Act] State of Chattisgarh - Subsection Section 71(e) in High Court of Chhattisgarh Rules, 2005 (e)the description of the parties to the appeal or application as to whether such parties were plaintiff, defendants or applicants in the Court of first instance;
