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 45] [Entire Act] State of Chattisgarh - Subsection Section 45(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004 (2)If, during the course of an examination, an examiner becomes incapable of acting as such for that course, Kulpati shall appoint another examiner for such course.
