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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1)(d) in Advertisement (Registration and Regulation) Bye-laws, 2012

(d)To receive complaints from advertisers regarding attempts by unauthorized elements to set up hoardings in their allotted zones, and to take corrective action in this regard in accordance with these bye-laws.