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 10] [Entire Act] State of Chattisgarh - Subsection Section 10(5) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 (5)The District Magistrate shall consider the representation and pass such orders as he deems fit. If the decision is to forfeit the article he shall give
