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 367] [Entire Act] State of Chattisgarh - Subsection Section 367(8) in The High Court of Chhattisgarh Rules, 2007 (8)The statements showing the property of a ward and the debts due, as required by clause (b) of Section 34 of the Act shall be in Forms E (1) and E (2) respectively as prescribed.
