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 3] [Entire Act] State of Chattisgarh - Subsection Section 3(5) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 (5)A notification issued under sub-section (1) may be revoked by the Government where it considers that the need of its continuance has cease.
