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] [Entire Act] State of Chattisgarh - Section Section 50 in High Court of Chhattisgarh Rules, 2005 50. Applications filed under Article 226 of the Constitution of India shall be registered as "Writ Petitions (Habeas Corpus)" and shall be laid before the Division Bench forthwith.
