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 143] [Entire Act] State of Chattisgarh - Subsection Section 143(2) in High Court of Chhattisgarh Rules, 2005 (2)Where a caveat has been lodged under these rules, such caveat shall remain in force for a period of 90 days.
