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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(3)It shall be the duty or every candidate to take cognizance of the notice published under sub-rule (1) and no separate notice shall be issued by the Revisional Authority to any candidate before considering a case.