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 79] [Entire Act] State of Chattisgarh - Subsection Section 79(1) in High Court of Chhattisgarh Rules, 2005 (1)In an appeal arising out of an original or an appellate decree the Registrar (Judicial) shall requisition the record of the Court (s) below.
