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 362 in High Court of Chhattisgarh Rules, 2005 362. (1)These rules shall be called 'The High Court of Chhattisgarh' (Contempt of Court Proceedings) Rules, 2005.(2)They shall come into force on the date to be notified by the Chief Justice.
