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 443] [Entire Act] State of Chattisgarh - Subsection Section 443(7) in The Chhattisgarh Municipal Corporation Act, 1956 (7)Every Township Committee shall have one Executive Officer to be appointed by the State Government on deputation.
