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 166] [Entire Act] State of Chattisgarh - Subsection Section 166(7) in High Court of Chhattisgarh Rules, 2005 (7)Applications(Where notice is given and opposite party appears)To be fixed by the Judge or Judges who hear the application.
