Legal Document View

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
[Cites 0, Cited by 0] [Section 304(4)] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(4)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)The Additional Registrar (Judicial) shall examine the memo of request and submit his report to the Chief Justice or to his designate, as the case may be, as to whether the request has been made in accordance with paragraph (2) and payment of Court fee in accordance with paragraph 10.