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 294] [Entire Act] State of Chattisgarh - Subsection Section 294(3) in The Chhattisgarh Municipal Corporation Act, 1956 (3)Every document submitted under sub-section (1) shall be prepared in such manner and shall contain such particulars as may be prescribed by bye-laws.
