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 104] [Entire Act] State of Chattisgarh - Subsection Section 104(2) in High Court of Chhattisgarh Rules, 2005 (2)If the Court is of opinion that the point referred to in the case is of substantial importance, it may refer the case for hearing by a larger Bench.(H)Bail Matters
