Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 358(2)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)the maintenance of tax books and registers by Chief Municipal Officer and the particulars which such books and registers should contain;