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 10] [Entire Act] State of Chattisgarh - Subsection Section 10(2) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016 (2)The Controller shall maintain a register of nomination filed with him under the first proviso to sub-section (1) of section 22 in Form XII.
