Legal Document View

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
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2)(e) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(e)to maintain a proper record of all monies received and all monies as spent and to submit the statement of receipts and expenditure to the Corporation in such manner and at the such intervals of time as the Government or the Corporation may prescribe from time to time.