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 77] [Entire Act] State of Chattisgarh - Subsection Section 77(3) in Chhattisgarh Minor Mineral Rules, 2015 (3)Where any power is exercisable by the Director under these rules, in relation to any matter, an appeal shall lie from order passed under these rules to the State Government.
