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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(4) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(4)The authorities specified in clause (b) to (g) of sub-section (I) of Section 3 shall be subordinate to the Additional Commissioner and the Additional Commissioner shall be sub-ordinate to the Commissioner.