Section 4 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
4. Representation by Organization.
- Any organisation declared to be unlawful may, if it so chooses, send a representation to the Government within fifteen days from the date of publication of the notification or the date of receipt or affixture thereof, in the manner specified in Section 3, whichever is later and such representation shall be placed before the Advisory Board for its consideration. The organization may if it so desires request for a personal hearing before the Advisory Board.
