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 25] [Entire Act] State of Chattisgarh - Subsection Section 25(b) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996 (b)criminal case after the expiry of one year from the date on which the offence was committed.
