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] [Section 142] [Entire Act] State of Chattisgarh - Subsection Section 142(3) in The Chhattisgarh Municipal Corporation Act, 1956 (3)If any person wilfully delays or obstructs any person in the exercise of any of his powers under this section, he shall be liable to a fine shall be according to Schedule II.
