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 5] [Entire Act]

State of West Bengal - Subsection

Section 5(b) in Case Flow Management Rules 2006 in the Subordinate Courts

(b)The notice referred in clause (a) shall be accompanied by a legible and distinct complete copy of the plaint and all its annexure / enclosures and copies of the interlocutory applications, if any.