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 208] [Entire Act] State of Chattisgarh - Subsection Section 208(3) in High Court of Chhattisgarh Rules, 2005 (3)In case of maps, plans or drawing, the charges shall be same as actually incurred in making the copy.
