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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Persons referred to in sub-section (1) shall be deemed to be Councillors for all purposes of this Act but the persons referred to in clauses (c), (d) and (e) of sub-section (1) shall not have the right to vote in the meetings of the Corporation.