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 327] [Entire Act] State of Chattisgarh - Subsection Section 327(1) in High Court of Chhattisgarh Rules, 2005 (1)Where an election petition abates under sub-section (1) of Section 112 of the Act, the notice of such abatement shall be published in the official gazette.
