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 25] [Entire Act] State of Chattisgarh - Subsection Section 25(2) in Chhattisgarh State Legal Services Authority Regulations, 2003 (2)The Secretary shall maintain or cause to be maintained true and proper accounts of receipts and disbursements of the funds of the District Authority.
