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 4] [Entire Act] State of Chattisgarh - Subsection Section 4(5) in Chhattisgarh Lok Sewa Guarantee Act, 2011 (5)The manner of recovery of costs and payment to the applicant under sub-section (4) shall be as may be prescribed.
