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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(9) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

(9)If it is found that amendment in reply to any question is essential, then amended reply may be submitted in the next meeting :Provided that no discussion shall be made in respect of the amended reply.