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 14] [Entire Act] State of Chattisgarh - Subsection Section 14(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993 (2)Every such person unless disqualified under this Act or any other law for the time being in force shall be qualified to be elected as office-bearer of a Panchayat.
