Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 418] [Entire Act] State of Chattisgarh - Subsection Section 418(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)adequate financial provision has not yet been made for the performance of any such duty or the taking of any such measure,
