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 68 in High Court of Chhattisgarh Rules, 2005 68. The Court may, if it considers necessary, appoint an advocate as amicus curiae for the purpose of assisting it in the disposal of the proceeding.
