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 352] [Entire Act] State of Chattisgarh - Subsection Section 352(5) in High Court of Chhattisgarh Rules, 2005 (5)'Registrar' and 'Deputy Registrar' mean, respectively, Registrar (Judicial) and the Deputy Registrar of the High Court of Chhattisgarh.
