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 57] [Entire Act] State of Chattisgarh - Subsection Section 57(3) in Chhattisgarh Minor Mineral Rules, 1996 (3)Where any power is exercisable by the Director under these rules, in relation to any matter, an appeal shall lie from [every original order] passed under these rales to the State Government.
