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 3C] [Entire Act] State of Chattisgarh - Subsection Section 3C(2) in Chhattisgarh State Legal Services Authority Regulations, 2003 (2)No allowances pay able to the Patron-in-Chief and Executive Chairman for attending the meetings of the State Authority or of any Committee thereof.
