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 87] [Entire Act] State of Chattisgarh - Subsection Section 87(9) in The High Court of Chhattisgarh Rules, 2007 (9)the ground or grounds numbered seriatim of objection to the decree, order or judgement, except that in second appeals substantial question(s) of law shall be stated;
