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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Chattisgarh - Subsection

Section 88(f) in The Chhattisgarh Municipal Corporation Act, 1956

(f)every sum payable-
(i)by order of the Government or under an award made under the Arbitration Act, 1940;
(ii)under a decree or order of a civil or criminal Court passed against the Commissioner;
(iii)under the compromise of any suit or other legal proceeding or claim;