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 16] [Entire Act] State of Chattisgarh - Subsection Section 16(5) in The High Court of Chhattisgarh Rules, 2007 (5)Grant of leave and making local arrangement for the post of Deputy Clerks of Court and Clerk of Court in long-term vacancies for a period exceeding two months.
