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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(b) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013 (b)"appellate authority" means an Officer or authority authorised by the State Government to hear appeal under Section 13;
