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 22] [Entire Act] State of Chattisgarh - Subsection Section 22(iii) in High Court of Chhattisgarh Rules, 2005 (iii)An appeal from an appealable order under the Code of Civil Procedure or under any other enactment unless otherwise provided in the said enactment.
