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 3B] [Entire Act] State of Chattisgarh - Subsection Section 3B(1) in Chhattisgarh State Legal Services Authority Regulations, 2003 (1)The State Authority shall meet atleast once in three months at the place, date and time specified by the Patron-in-Chief or by the Executive Chairman of the Authority.
