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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2)(a) in Chhattisgarh Lok Sewa Guarantee Act, 2011

(a)the manner in which cost for failure to obtain Lok Sewa is to be received by the applicant under section 3 and its payment is to be made to the applicant under sub-section (5) of Section 4;