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[Cites 0, Cited by 0] [Section 5(48)] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(48)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by any enactment for the time being in force in any part of the Republic of India;