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 49] [Entire Act] State of Chattisgarh - Subsection Section 49(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (1)Every proceeding in a Gram Nyayalaya shall be conducted in a meeting convened in that behalf. The quorum shall consist of three members.
