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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(g) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003 (g)'Principal Office' means and includes any office, authority, body or agency owned or controlled by the State Government or any institution of self-government;
