Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(h) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(h)"Sessions Judge" means the Judge appointed to the Court of Session for a Session division within which a Gram Nyayalaya is situate and shall include an Additional Sessions Judge appointed to the Court of Session;