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 36 in High Court of Chhattisgarh Rules, 2005 36. Subject to the provisions of these Rules, the Chief Justice may direct what case or classes of cases shall be placed before each Judge or Bench.
