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] [Entire Act] State of Chattisgarh - Section Section 19 in The Chhattisgarh Gram Nyayalaya Rules, 2001 19. Procedure in criminal cases. - Subject to the provisions of the Act, the Gram Nyayalaya shall follow the summary procedure in the trial of criminal cases.
