Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Chattisgarh - Subsection

Section 102(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The amount of the loan, the period within which it shall be repaid, and the term upon and the method by which the loan is to be raised and repaid shall be notified in the Gazette by the Government.