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 12] [Entire Act] State of Chattisgarh - Subsection Section 12(3) in Chhattisgarh Police Act, 2007 (3)Subject to the rules made under All India Services Act, 1951 (No. LXI of 1951), the Director General of Police so appointed under sub-section (2) shall have a minimum tenure of two years.
