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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1)(e) in Advertisement (Registration and Regulation) Bye-laws, 2012

(e)To maintain a roster of the authorized advertisers in a manner as may be prescribed, and maintain a record of all matters and documents relating to or covered under these bye-laws.