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 31] [Entire Act] State of Chattisgarh - Subsection Section 31(1) in Chhattisgarh State Legal Services Authority Regulations, 2003 (1)Proceedings wholly or partly in respect of-(a)defamation; or(b)malicious prosecution; or(c)a person charged with contempt of Court proceedings; and(d)perjury.
