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 32] [Entire Act] State of Chattisgarh - Subsection Section 32(4) in Chhattisgarh E-Court Fees Rules, 2015 (4)The Collector shall maintain a record of such cancelled E-Court Fees Certificate in his office.Chapter-VIII Inspection, Audit and Appraisal of the performance of the system
