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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Chattisgarh - Subsection Section 52(c) in The Chhattisgarh Municipalities Act, 1961 (c)[ during the absence of the President, other than casual vacancy, to exercise the powers and perform the duties of the President] [Substituted by M.P. Act No, 20 of 1998.]
