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] [Entire Act] State of Chattisgarh - Section Section 69 in The High Court of Chhattisgarh Rules, 2007 69. If a return is filed in answer to the rule nisi, it shall be filed in four copies accompanied by an affidavit and such other documents as may be produced.
