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 66] [Entire Act] State of Chattisgarh - Subsection Section 66(3) in The High Court of Chhattisgarh Rules, 2007 (3)When an application is made by a person other than the detenu or the person restrained, sub-rules (1) and (2) above shall apply mutatis mutandis.
