Legal Document View

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
[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2)(i) in High Court of Chhattisgarh Rules, 2005

(i)This part shall consist.of the applications for grant of interim relief and the applications for vacating stay, if any, and ;