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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(24) in The Chhattisgarh Municipal Corporation Act, 1956

(24)the expression "essential service" means the service in connection with the municipal fire-brigade, the municipal air compressor, the pumping stations, drainage, conservancy or water-supply of the city and any such other service as may be notified by the Government and the essential officer or servant means even, person employed in the essential service;