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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Chattisgarh - Subsection

Section 125(1) in The Chhattisgarh Municipalities Act, 1961

(1)The management, control and administration of every public institution maintained out of Municipal fund shall vest in the Council:Provided that the management of such public institution shall be regulated by rules framed by the State Government in this behalf.