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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Chattisgarh - Subsection

Section 1(3) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(3)These bye-laws shall come into force, subsequent to notification by the Government, from the date of their adoption by the Corporation under sub-section (2) of Section 432-A and/or sub-section (3) of Section 432-A of the Act, as applicable.