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 259] [Entire Act] State of Chattisgarh - Subsection Section 259(2) in The High Court of Chhattisgarh Rules, 2007 (2)The Register shall consist of two parts, vi: -(i)List of Register to. be preserved permanently.(ii)List of Register to be eliminated after the expiry of prescribed period.
