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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(4)(a) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(a)if a claim is made against any person or if any person is accused of any offence, that person shall be informed as soon as may be of the claim or the grounds of accusation as the case may be;