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 87] [Entire Act] State of Chattisgarh - Subsection Section 87(6) in The High Court of Chhattisgarh Rules, 2007 (6)the Court(s) by which and the name of the Judicial Officer by whom the decree or order under challenge was made;
