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 1] [Section 39] [Entire Act] State of Chattisgarh - Subsection Section 39(1) in Chhattisgarh Police Act, 2007 (1)A retired Judge of High Court or retired Judge of Higher Judicial Service, who was at the time of superannuation, qualified to become a Judge of High Court, who shall be Chairperson of the Authority;
