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State of Chattisgarh - Section

Section 106 in The Chhattisgarh Municipal Corporation Act, 1956

106. Signature of coupons attached to debentures.

- All coupons attached to the debentures issued under this Act shall hear the signatures of the Chairman of the Mayor-in-Council and the Commissioner on behalf of the Corporation; and such signatures may be engraved, lithographed or impressed by any mechanical process.