Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(a) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013

(a)"Appellate Authority" means an officer or authority authorized by the State Government, by notification in the Official Gazette to hear as appeal as provided under Section 5 of this Act;