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 40] [Entire Act] State of Chattisgarh - Subsection Section 40(2) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (2)All cases pending immediately before the notification published under sub-rule (1) shall be adjudicated by the respective Courts.
