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[Cites 0, Cited by 0] [Section 357] [Entire Act]

State of Chattisgarh - Subsection

Section 357(4) in The Chhattisgarh Municipalities Act, 1961

(4)Unless specially excepted in this Act, from the operation of this subsection, no bye-laws shall take effect until it has been published in the manner prescribed by rules made under this Act.