Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(j) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003

(j)'prescribed manner', with its grammatical variations and cognate expressions, means the manner prescribed, whether generally or specifically, by the State Government or the Competent authority, and also means any functionality, instruction, procedure, etc. built into or indicated by the computer resource; and