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 23] [Entire Act] State of Chattisgarh - Subsection Section 23(vii) in High Court of Chhattisgarh Rules, 2005 (vii)Tax references under statutes which requires references to be heard by Division Bench and application for references in such cases.
