Legal Document View

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
[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(3)(a) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015

(a)If the scheme is defective and does not contain any necessary particulars, give a reasonable opportunity to the person or institution concerned for making a written representation, and it shall be open to such person or institution to rectify the defects, if any, specified by the Council;