Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 117D in The Chhattisgarh Municipalities Act, 1961 117D. At the end of a financial year unspent balance, if any, in 'Services to the Poor Fund' shall not laspe.] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
