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] [Entire Act] State of Chattisgarh - Section Section 370A in The Chhattisgarh Municipal Corporation Act, 1956 370A. The two preceding sections inapplicable to Court's summons. - Nothing in the two preceding sections shall apply to any summons issued under this Act by a Court.
