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 343 in High Court of Chhattisgarh Rules, 2005 343. The case shall be placed for hearing before a Division Bench, hearing Miscellaneous Appeals, if no such Bench be available, the case shall be placed before a Bench hearing First Appeals.
