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 18] [Entire Act] State of Chattisgarh - Subsection Section 18(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993 (1)The newly elected Sarpanch shall be deemed to have assumed the charge of the office with effect from the date of first meeting as provided in Section 20.
