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 23] [Entire Act] State of Chattisgarh - Subsection Section 23(xii) in High Court of Chhattisgarh Rules, 2005 (xii)All matters which, by any law or any judgment having force of law are required to be heard by Division Bench.
