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 51] [Entire Act] State of Chattisgarh - Subsection Section 51(vi) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (vi)to receive and dispose of applications for substitution except where the substitution would involve setting-aside an order of abatement;
