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 178] [Entire Act] State of Chattisgarh - Subsection Section 178(3) in The High Court of Chhattisgarh Rules, 2007 (3)Every tenth line on each page shall be numbered, i.e., the tenth line shall be numbered 10, the twentieth line 20 and so on.
