Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(3)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)it is a accompanied by a Government Treasury receipt showing a deposit of two hundred rupees, in the case of [election or nomination to municipal Councils] [Substituted by M.P. Act. No. 17 of 1994.] and one hundred rupee, in the case of [election or nomination to Nagar Panchayats] [Substituted by M.P. Act. No. 17 of 1994.].