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 389] [Entire Act] State of Chattisgarh - Subsection Section 389(5) in High Court of Chhattisgarh Rules, 2005 (5)Only such journalist shall be treated as duly accredited and approved representative, whose names have been sent by the newspaper to the High Court on year to year basis.
