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] [Entire Act] State of Chattisgarh - Section Section 31 in Chhattisgarh District Mineral Foundation Trust Rules, 2015 31. Amendment to the Trust Deed. - The Trust deed may be amended from time to time by the Trustees only with the prior concurrence of the Settlor and not otherwise.
