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 61] [Entire Act] State of Chattisgarh - Subsection Section 61(1) in High Court of Chhattisgarh Rules, 2005 (1)The expression 'Public Interest Litigation' connotes litigation undertaken for the purpose of redressing public injury, enforcing public duty, or vindicating public interest.
