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 32] [Entire Act] State of Chattisgarh - Subsection Section 32(1) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996 (1)The State Government may make rules for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.
