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 19] [Entire Act] State of Chattisgarh - Subsection Section 19(2) in Chhattisgarh Biological Diversity Rules, 2015 (2)The revocation order shall be made only after making such inquiries as required and after giving the person so affected an opportunity of being heard;
