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 366(3)] [Section 366] [Entire Act] State of Chattisgarh - Subsection Section 366(3)(iii) in The High Court of Chhattisgarh Rules, 2007 (iii)Notice of the application along with the copy of the application and of the petition shall be served on the respondent.