Legal Document View

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
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(b) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

(b)after reasons to be recorded, refer any matter except a matter falling under Section 57, for reconsideration to any officer or authority of the University which has previously considered such matter.