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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(p) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007

(p)The words and expressions used but not defined in these Rules, shall carry the same meaning as have been assigned to them in the Chhattisgarh Municipal Corporation Act. 1956 (No. 23 of 1956).