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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(3) in The Chhattisgarh Municipalities Act, 1961

(3)Persons referred to in clauses (c), (d) and (e) of sub-section (1) of subsection (1) shall be deemed to be Councillors, but shall not have the right to vote in the meetings of the Council.