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] [Entire Act]

State of Chattisgarh - Section

Section 20 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

20.

The allottee shall indemnify Hon'ble the Chief Justice/the High Court of Chhattisgarh against any loss or claim preferred against him/it by third parties as a result of act/omissions by the allottee or his agents.