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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(2) in High Court of Chhattisgarh Rules, 2005 (2)'Perms, words or expressions not defined herein shall have the meaning assigned to them in Acts or Rules from which they draw their origin.
