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 8] [Entire Act] State of Chattisgarh - Subsection Section 8(1) in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005 (1)Each Mohalla Samiti shall have Bank Account which shall be opened in such Bank as may be earmarked by the Municipality.
