Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Chattisgarh - Subsection

Section 116(1) in The High Court of Chhattisgarh Rules, 2007

(1)As soon as a Reference under Section 395 of the Code of Criminal Procedure is received the Registrar (Judicial) shall register and place it before the Court for admission. The Court shall thereafter dispose of the Reference in such manner as it deems appropriate.