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 381] [Entire Act] State of Chattisgarh - Subsection Section 381(8) in The High Court of Chhattisgarh Rules, 2007 (8)Damages. - The Court may award to the petitioner such damages against a co-respondent who has been found guilty of adultery, as the court deems proper.
