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] [Entire Act] State of Chattisgarh - Section Section 4 in The Chhattisgarh Vanijyik Kar Niyam, 1995 4. Constitution of Tribunal and its functions. - The Tribunal shall consist of there or more judicial and account members, appointed by the State Government.
