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 23] [Entire Act] State of Chattisgarh - Subsection Section 23(2) in Chhattisgarh State Legal Services Authority Regulations, 2003 (2)The Chairman shall call meetings of the District Authority convened through the Secretary of District Authority at least once in a period of three months.
