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 394] [Entire Act] State of Chattisgarh - Subsection Section 394(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)The Government may, from time to lime, by a like notification, determine by what person any fee prescribed under clause (a) of sub-section (1) shall be payable.
