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 383] [Entire Act] State of Chattisgarh - Subsection Section 383(4) in High Court of Chhattisgarh Rules, 2005 (4)Notice of the application as required by Section 11 of the Act shall be in Form B prescribed (11-190) and shall be issued and served in the manner prescribed for summons to a defendant.
