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 382(3)] [Section 382] [Entire Act] State of Chattisgarh - Subsection Section 382(3)(iv) in High Court of Chhattisgarh Rules, 2005 (iv)When the Court grants leave, the petition shall be deemed to have been duly filed on the date of the said order.