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 152 in High Court of Chhattisgarh Rules, 2005 152. Fart heard matters shall be included in. the daily list just after the matters for orders on interlocutory applications, unless otherwise directed by the Court.
