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 18] [Entire Act] State of Chattisgarh - Subsection Section 18(3) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (3)The Pradhan/Secretary shall fix a date for hearing of the complaint and give notice of the said date to the complainant and accused.
