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 25] [Entire Act] State of Chattisgarh - Subsection Section 25(vii) in High Court of Chhattisgarh Rules, 2005 (vii)An appeal under Section 377 of Cr. P.C. against an accused who has been sentenced to undergo imprisonment for a period of 5 years or more.
