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 317] [Entire Act] State of Chattisgarh - Subsection Section 317(5) in The Chhattisgarh Municipalities Act, 1961 (5)State Government may make rules under this Act regulating the procedure to be followed by persons empowered to accept composition for offences.
