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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(k) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003

(k)'service charge', with its grammatical variations and cognate expressions, means amount payable to Choice agent in lieu of services provided in accordance with the directions of the State Government or the Competent Authority.