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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2)(c) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(c)Assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.