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[Cites 0, Cited by 0] [Section 76BB] [Entire Act]

State of Chattisgarh - Subsection

Section 76BB(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)The person authorised under sub-section (1) shall submit his report in indicating his findings to the State Government within the time specified in the order under sub-section (1).