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 8] [Entire Act] State of Chattisgarh - Subsection Section 8(1) in Chhattisgarh Legal Services Authority Rules, 2002 (1)The members of the State Authority nominated under sub-rule (3) of Rule 3 by the State Government shall continue for a term of two years and shall be eligible for renomination.
