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 259 in High Court of Chhattisgarh Rules, 2005 259. The Record Keeper shall when putting papers aside for destruction, mutilate all court fee stamps attached to them in such manner that it shall be impossible to use them again.
