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] [Entire Act] State of Chattisgarh - Section Section 195 in High Court of Chhattisgarh Rules, 2005 195. The Additional/Deputy Registrar shall cause the Court-seal to be affixed to all decrees and shall sign them, dating them with the date of pronouncement of judgment.
