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 18] [Entire Act] State of Chattisgarh - Subsection Section 18(a) in Chhattisgarh Lok Aayog Adhiniyam, 2002 (a)any member of the judicial service who is under the administrative control of the High Court of Chhattisgarh under Article 235 of the Constitution of India;
