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 28] [Entire Act] State of Chattisgarh - Subsection Section 28(2) in Chhattisgarh Police Act, 2007 (2)The manner of disposal of such property shall be such as may be directed by the District Magistrate or Sub-Divisional Magistrate as the case may be.
