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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2)(b) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(b)other matters which in the opinion of the State Government are necessary for the proper and efficient conduct of proceedings before a Gram Nyayalaya;