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 75] [Entire Act] State of Chattisgarh - Subsection Section 75(2) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (2)A report by such judicial officer shall be submitted to the District Judge and the District Judge may from time to time issue such direction to the Gram Nyayalaya as he may deem fit.
