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 304] [Entire Act] State of Chattisgarh - Subsection Section 304(6) in High Court of Chhattisgarh Rules, 2005 (6)Rejection of. - Where the request made by any party is not in accordance with the provisions of this Scheme, the Chief Justice or his designate may reject the same.
