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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(3)For a person to be appointed as Chairman or Member of the Commission he/she should not be above the age of sixty years as on the date of appointment.