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 9] [Entire Act] State of Chattisgarh - Subsection Section 9(e) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003 (e)he has not been dismissed or removed from service by any High Court, Government or Statutory Authority or Local Authority;
