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 368(5)] [Section 368] [Entire Act] State of Chattisgarh - Subsection Section 368(5)(iv) in The High Court of Chhattisgarh Rules, 2007 (iv)The Special Officer may apply to the Court for such directions as he may deem necessary.