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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011 (3)Rules framed according to sub-section (2) shall be placed before the State Legislature at the earliest opportunity.
