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 116] [Entire Act] State of Chattisgarh - Subsection Section 116(i) in High Court of Chhattisgarh Rules, 2005 (i)the application of the assessee, or the Commissioner, as the case may be, to the High Court under sub-section (2) of Section 256.
