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 26] [Entire Act] State of Chattisgarh - Subsection Section 26(1) in Chhattisgarh State Legal Services Authority Regulations, 2003 (1)The District Authority shall meet atleast once in three months on such dates and at such place as the Chairman of the District Authority may direct.
