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 128] [Entire Act] State of Chattisgarh - Subsection Section 128(1) in The High Court of Chhattisgarh Rules, 2007 (1)Where a document is found to be defective, it shall, after notice to the party filing the same, be placed before the Registrar (Judicial).
