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 53] [Entire Act] State of Chattisgarh - Subsection Section 53(1) in High Court of Chhattisgarh Rules, 2005 (1)The High Court may order any fact to be proved by affidavit or by oral evidence if it considers it necessary.
