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 8] [Entire Act] State of Chattisgarh - Subsection Section 8(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994 (1)The voters' list referred to in sub-rule (4) of rule 6 shall remain in force until revised under sub-rule (2) or sub-rule (3).
