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 45 in The High Court of Chhattisgarh Rules, 2007 45. The averments made in the application shall generally be supported by proof, or evidence(s), enclosed as Annexure(s) to the writ petition.
