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 369] [Entire Act] State of Chattisgarh - Subsection Section 369(2) in High Court of Chhattisgarh Rules, 2005 (2)Such notices issued by the High Court shall be signed by the Registrar (Judicial) or the Additional/Deputy Registrars and shall be sealed with the seal of the High Court.
