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 250] [Entire Act] State of Chattisgarh - Subsection Section 250(20) in High Court of Chhattisgarh Rules, 2005 (20)Notices to the respondents of admission of appeal and to the parties regarding dis-patch of printed records to the Supreme Court.
