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 325] [Entire Act] State of Chattisgarh - Subsection Section 325(2) in High Court of Chhattisgarh Rules, 2005 (2)Exhibit marks on documents and material objects shall be written by the Bench Clerk and signed by the Judges or under his orders by the Bench Clerk.
