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 26] [Entire Act] State of Chattisgarh - Subsection Section 26(2) in Chhattisgarh State Legal Services Authority Regulations, 2003 (2)The minutes shall, as soon as may be, after the meeting be forwarded to the Chairman of the District Authority.
