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 368] [Entire Act] State of Chattisgarh - Subsection Section 368(28) in The High Court of Chhattisgarh Rules, 2007 (28)Appeals. - Rules relating to appeals contained in the High Court Rules shall, with any necessary' modifications, apply to appeals under Section 45-N (1) of the Act.Criminal Complaints
