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 24] [Entire Act] State of Chattisgarh - Subsection Section 24(vii) in High Court of Chhattisgarh Rules, 2005 (vii)Appeal, application, or reference under the Code of Criminal Procedure, other than the cases falling within the jurisdiction of Division Bench.
