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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Chattisgarh - Subsection

Section 443(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Out of the total number of members determined under sub-section (2) one third members shall be elected from the wards of Industrial Township, one-third shall be nominated by the State Government and one third shall be nominated by the Industrial Establishments situated in the Industrial Township in the manner prescribed.