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State of Chattisgarh - Section

Section 4 in Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012

4. Public Disclosure of Information.

- It shall be the duty of the Nodal Officer to ensure that information as specified in column (2) is disclosed in the mode specified in column (5) on form specified in column (4) at periodicity specified in column (3) within the time limit specified in column (6) of the Schedule.