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 45] [Entire Act] State of Chattisgarh - Subsection Section 45(3) in Chhattisgarh Police Act, 2007 (3)The following sums shall be credited to the funds, namely-(a)any grant made by the State Government;(b)contributions made in the fund by police personnel; or(c)any other grant, donation, bequest made for the purposes of the funds.
