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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Lok Sewa Guarantee Act, 2011

(2)Every applicant who fails to obtain Lok Sewa within the stipulated time, shall be entitled to receive cost as provided under sub-section (4) of Section 4, in respect of his application, in the manner as may be prescribed.