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 28] [Entire Act] State of Chattisgarh - Subsection Section 28(2) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004 (2)Regulation made shall be placed before the Kuladhipati for his approval and shall be effective from the date of its approval.
