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 61] [Entire Act] State of Chattisgarh - Subsection Section 61(2) in High Court of Chhattisgarh Rules, 2005 (2)A matter involving individual or personal grievance shall not be treated as Public Interest Litigation.
