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 3] [Entire Act] State of Chattisgarh - Subsection Section 3(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 (1)It the Government is of the opinion that any organization is, or has become an unlawful organization, it may by notification, declare such organization to be unlawful.
