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 19] [Entire Act] State of Chattisgarh - Subsection Section 19(c) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003 (c)An appeal shall lie to the Chief Justice against all orders, which may be passed by the Authority prescribed in clause (a).
