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 131 in High Court of Chhattisgarh Rules, 2005 131. Where the Designated Officer is of opinion that there is bonafide arguable point' pertaining to any defect, he shall refer the matter to the Bench for orders or admission.
