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 1] [Section 3] [Entire Act] State of Chattisgarh - Subsection Section 3(1) in Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 (1)The High Court may, from time to time, make rules for carrying out all or any of the purpose of the Act.
