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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(4) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(4)the provisions of sub-rule (2) of rule 35 shall apply in relation to a counting agent appointed under sub-rule (3) as they apply in relation to counting agent appointed under sub-rule (1) of rule 35.