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 5] [Entire Act] State of Chattisgarh - Subsection Section 5(18) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006 (18)The parties shall be given sufficient advance notice of any hearing and of any meeting of the Council.
