Section 16(1)(d) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(d)Section 13 of the Public Gambling Act, 1867 (No. III of 1867) and for that purpose the Gram Nayayalaya shall be deemed to be a Criminal Court.

Legal Document View