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 14] [Entire Act] State of Chattisgarh - Subsection Section 14(4) in Chhattisgarh State Legal Services Authority Regulations, 2003 (4)In case of refusal for the grant of legal services, the Secretary shall inform the applicant in writing of such refusal.
