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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(i) in The Chhattisgarh Municipal Service (Executive) Rules, 1973 (i)"Sendee" means the Municipal Service for the State constituted under sub-section (i) of Section 86 of the Act.
