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 333 in The High Court of Chhattisgarh Rules, 2007 333. The Registrar (Judicial) shall have the custody of all instruments deposited in the Court under Section 4 (a) of the Powers of Attorney Act, 1882.
