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 43 in High Court of Chhattisgarh Rules, 2005 43. The averments made in the application shall (generally) be supported by proof, or evidence(s), enclosed as Annexure(s) to the writ petition.
