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 15] [Entire Act] State of Chattisgarh - Subsection Section 15(a) in High Court of Chhattisgarh Rules, 2005 (a)To sanction payment of Temporary Advance (including Tour Advances) and bills in respect of purchase of movables including articles for use of Court/Registry up to Rs. 2000/-.
