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 388] [Entire Act] State of Chattisgarh - Subsection Section 388(1) in High Court of Chhattisgarh Rules, 2005 (1)An approved list of Law Journals entitled to receive copies of judgments marked A.F.R. (approved for reporting) under this rule shall be maintained under the orders of the Chief Justice.
