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 41] [Entire Act] State of Chattisgarh - Subsection Section 41(a) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004 (a)previous operation of or anything done or liability acquired, accrued or incurred under the provisions as modified or any order made thereunder; or
