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 14] [Entire Act] State of Chattisgarh - Subsection Section 14(1) in Chhattisgarh Police Act, 2007 (1)Police officer posted as Officer-in-charge of a Police Station; or as a District Superintendent of Police, in-charge of a Police District shall have a minimum tenure of two years.
