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 58(3)] [Section 58] [Entire Act] State of Chattisgarh - Subsection Section 58(3)(b) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995 (b)put to the person challenged any questions necessary for, the purpose of establishing his identity and require him to answer them on oath; and